BACHCHU RAJAK Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) THIS writ application is directed against the order dated 27.12.2001 as contained in Annexure 1 whereby and whereunder the petitioners have been terminated from services who were working in regular work charge establishment.

(3.) LEARNED counsel for the state submitted that since the cases of the petitioners were found contrary to the resolution of the State Government as contained in Annexure 7, they have been terminated.