NARMADESHWAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) This writ petition was filed on 8th November, 1988 and since then it was kept pending for admission. As a matter of fact by an order dated 23rd February, 1989, a Division Bench of this court was pleased to pass the following order in this writ petition at a pre-admission stage ;

(2.) By an order dated 24th June. 1994 the said writ petition i. e. C.W.J.C. No. 6813 of 1988 was dismissed. Thereafter this matter was mentioned before this Court for inclusion in the list for admission and the inclusion of the matter was ordered. Then by an order dated 10th March, 1995, this Court, in the presence of the learned counsel for the parties, made it clear that as this writ petition arises out of termination of service of about 36 employee and as the matter has not been admitted so far, the matter be finally heard at the admission stage. Thereafter directions were also given for filing of affidavits and the affidavits were accordingly filed.

(3.) A full scale hearing of the matter, therefore took place and by an order dated 7-4-1995 this matter was reserved for judgment which is being delivered today.