STATE OF BIHAR Vs. SECRETARY TO GOVERNMENT IN DEPARTMENT OF WATER RESOURCES DEPARTMENT, SINCHAI BHAWAN, PATNA; DIRECTOR, LAND ACQUISITION AND REHABILITATIONS-CUM- DY, SECRETARY OF WATER RESOURCES DEPARTMENT, SINCHAI BHAWAN; NARAYAN KUMAR, SON OF LATE SURESH KUMAR; KRISHNA K

JUDGEMENT

(1.) Heard Mr. Lalit Kishore, learned Principal Additional Advocate General, appearing on behalf of the petitioners, and Mr. P. K. Shahi, learned Senior Counsel, appearing on behalf of the respondents.

(2.) The respondents, i.e., opposite parties herein, were appointed to the post of Class 3 and Class 4, between the years 1983 and 1986, by the Rehabilitation Officer, Supaul. When it transpired that the Rehabilitation Officer had made the said appointments without any authority or competence, the services of the respondents, i.e., opposite parties herein, were terminated after giving them notices to show cause, if any, against their proposed termination of service.

(3.) Aggrieved by the termination of their services, the respondents, i.e., opposite parties herein, filed writ petitions, which gave rise to C.W.J.C. No. 10210 of 1997, C.W.J.C. No.9608 of 1997, C.W.J.C. No.10991 of 1997 and C.W.J.C. No.9591 of 1997 challenging their respective orders of termination.