SATYENDRA KUMAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) ALL these writ applications since involve common questions of facts and law, the same were heard together and are being disposed of by this common order.

(3.) THE petitioners have prayed for issuance of a writ of mandamus commanding upon the respondents not to repatriate them to their parent Department, i.e. Biscomaun or to absorb them permanently in the concerned Departments, where they are continuing by virtue of the orders of dii1utation on the ground that Biscomaun is not viable to maintain them and it is virtually at the verge of liquidation.