RAKESH KUMAR PRASAD Vs. BIHAR AGRICULTURAL UNIVERSITY

JUDGEMENT

(1.) Four set of writ applications have been taken up together for consideration and adjudication because petitioners of all these writ petitions are in the same predicament. They are looking for common kind of relief from the High Court.

(2.) The petitioners, who were recruited on the basis of 2008 advertisements have all been terminated from the post of Subject Matter Specialist which became the reason for them to approach the High Court and seek not only quashing of the order of termination but also the order of show cause issued to them and ironically even some of the terms and conditions of the 2008 advertisement which formed the basis for their recruitment in the very first place.

(3.) Since, C.W.J.C. No. 5768 of 2014, which is the case of Rakesh Kumar Prasad and Ors. Vrs. Bihar Agricultural University and Ors. is the primary writ which was taken up for arguments since pleadings have been completed in that writ application, the reference to various Annexures will be confined and would be referable to the said writ and its pleadings.