RAMANAND KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) In this group of seven writ petitions common questions have been raised, therefore, upon consensus, they are heard together and, now, are being disposed of by this common judgment.

(2.) THE petitioners initiated legal battle by filing this group of seven writ petitions by invocation of the provisions of Article 226 of the Constitution of India questioning the legality and validity of the termination orders passed against them by one order dated 1st December, 2000, who were till then working in the Primary School, as teachers for a spell or more than 2 decades, inter alia, contending that their termination from the services from the post of teachers of Primary School has been unauthorised, without jurisdiction and illegal and violating the provisions of Articles 14, 16 and 311 of the Constitution of India.

(3.) THE respondents authorities have also pleaded that the petitioners were served with the show cause notices before termination of their services and upon consideration of the replies pursuant to the show cause notices, the authorities found that forged or fabricated orders brought them into the service.