STATE OF BIHAR Vs. USHA DEVI

JUDGEMENT

(1.) IN the facts and circumstances of the case the delay in filing the appeals are condoned.

(2.) ALL these six appeals by the State of Bihar arise from the judgments and orders passed by two Single Judges of this court by which the writ petitions filed by the respondents (in LPA No. 670 of 2004 by the deceased husband of the respondent) were allowed and the order(s) of their removal from service was/were quashed.

(3.) IN order to put the matter in its proper perspective and to appreciate the grounds on which the writ court intervened in favour of the writ petitioners it would be necessary to go slightly back in time. Initially two people working as Bill Clerks in the same department where the present writ petitioners -respondents were working were removed from service on the ground that their initial appointments were illegal. Those two people came to this court in CWJC No. 328 of 1992 challenging their removal from service.