VIJAY PRASAD SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) The petitioners who were working as Laboratory Technicians are aggrieved by the order dated 24-3-1995 (Annexure-1) passed by the Commissioner-cum-Secretary, Health, Medical Education and Family Welfare Department, Government of Bihar, Respondent No. 2.

(2.) The petitioners had earlier filed a writ petition (C.W.J.C. No. 5979 of 1993) being aggrieved by the orders dated 13-5-1993, 14-5-1993, 18-5-1993, 26-5-1993 and 31-5-1993 (Annexure-3 series) by which their services had been terminated. C.W.J.C. No. 5979 of 1993 along with other analogous cases were decided by a Division Bench of this court by the judgment dated 6-5-1993 (Annexure-19) and the following directions were issued to the Respondents:-

(3.) The impugned order dated 24-3-1995 (Annexure-1) has been passed by the Respondent No. 2 in purported compliance of the direction of this Court reproduced hereinabove.