(1.) HEARD counsel for the parties.
(2.) BOTH these writ applications since arise out of common cause of action, they have been heard together and are being disposed of by this order.
(3.) LEARNED counsel for the petitioners submits that the petitioners were appointed by order of the Regional Deputy Director of Education, Magadh Division on Class III post in the year 1991 and thereafter they continued to work in different offices in Magadh Division and all of a sudden, vide order dated 6.9.2004 they were directed not to work and their salary was withheld and subsequently they were terminated on the ground that their appointment was ab initio void. It is further submitted by learned counsel for the petitioners that on earlier occasion also salary of the petitioners were withheld, however, the same were released subsequently and the order impugned has been passed now without giving sufficient opportunity of hearing to the petitioners. Learned counsel, therefore, submits that the order of termination is wholly without jurisdiction.