SANJU KUMAR SINGH Vs. SURAJ KUMAR

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) SINCE these writ applications have been filed for common relief challenging the order of their termination issued by the respondent authorities vide notification contained in memo no. 936 dated 8th May, 2004, they have been heard together and are being disposed of by this common order.

(3.) FROM the pleadings of the parties, it appears that the writ petitioners and several others were appointed on the post of Assistant Teachers by the respondent authorities after following the procedures of appointment. They continued in services and all of a sudden, by virtue of the order impugned issued in the month of May, 2004, were terminated only on the ground that their appointments were found to be forged.