NAGENDRA KUMAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Both the petitioners have had to fight a long-drawn legal battle to stay on in service under the respondent State authorities because the respondent authorities would insist on dismissing them on one ground or the other but the Courts have given directions under writ jurisdiction which did help them to maintain some kind of status under the respondents.

(2.) The core issue related to the correctness or otherwise of the so-called appointment letters issued in their favour in the very first place because the respondents took a stand that such a letter was a forged letter.

(3.) In the last of the writ applications, which was registered as CWJC No. 7368 of 2003 and decided on 27.8.2010 (Annexure- 6), looking at the nature of the controversy, the learned Single Judge permitted the petitioners to file a suit before an appropriate civil court. A suit was filed, which was registered as Title Suit No. 6 of 2011. After due hearing, the court of 2nd Munsif, Bhojpur at Ara decreed the suit in favour of the petitioner on 30.11.2013. It ordered rejoining of the petitioners as well as payment of past salary etc.