SUDHAKAR OJHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioners and the learned counsel for the State. The pleadings having been completed the writ petition is being disposed off at the stage of admission itself.

(2.) Learned counsel for the petitioner submits that he does not press the writ petition in so far as petitioner No. 1 is concerned. The writ application is therefore dismissed with regard to the said petitioner.

(3.) Petitioner No. 2 was appointed as Peon on temporary basis by an order dated 18.6.1995 and posted in the office of Primary Teachers Training College, Balmikinagar. Petitioner No. 3 was similarly appointed as Peon on temporary basis in the office of Sub-Divisional Education Officer, Bagha, West Champaran. The petitioners continued to discharge their duties till the impugned order of termination dated 18.5.1999 came to be issued.