LALIT PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) IN this writ petition, the petitioners are aggrieved by Order No. 82/2004, contained in Memo No. 847 -54 dated 8.9.2004 (Annexure 1), issued by the District and Sessions Judge, Aurangabad (respondent no. 3), whereby and whereunder their services have been terminated from the post of Pool Car Drivers in Civil Court, Aurangabad.

(2.) ACCORDING to the case of the petitioners, appointments of the petitioners were made after due advertisement and holding of driving test and interview in accordance with the provisions of the Bihar Civil Court Staff (Class III and Class IV) Rules, 2001, hereinafter referred to as &aposthe Rules&apos.

(3.) A counter affidavit has been filed on behalf of the High Court (respondent no.2) in which, inter alia, it is stated that the appointments were made without prior approval of this Court. According, to the said respondent, certain irregularities were found and the High Court cancelled their appointment on that account.