ASHOK KUMAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) -This writ petition was filed by Ashok Kumar Singh and four others, challenging inter alia, the various actions taken by the respondent authorities about their services with Director, District Industries Centre.

(2.) By an order dated 23rd February, 1996 this Court directed that this matter be taken up along with C.W.J.C.Np. 3712 of 1994 but after hearing this matter for some time this Court finds that this matter stands on a different footing and so this case is separately heard.

(3.) Petitioner Nos. 1,2,3 and 5 have alleged that their services have been terminated by the respondent authorities without following the proper procedure and the principles of natural justice. In other words, it has been alleged that they have not been given adequate opportunity of defence in connection with the disciplinary proceedings which were held against them.