BIPIN KUMAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) IN this writ application petitioners have challenged Annexure -1, by which order has been issued to remove petitioners and others from service in compliance of provisions of Section 25F of the Industrial Disputes Act and the consequential order, as contained in Annexure -1/1, passed by the Executive Engineer by which petitioners have been removed from service.

(3.) LEARNED counsel for the petitioners submits that said Dilip Kumar Roy had moved this Court in C. W.J.C. No. 12996 of 2000. The said writ application was allowed by order dated 13.12.2004, a copy of which is contained in Annexure -18 to the supplementary affidavit filed by the petitioners. By this order, said order dated 17.11.2000, as contained in Annexure -1, was quashed by this Court in respect of Dilip Kumar Roy. It has not been brought on record that any appeal has been filed against the said order. It is further stated at the bar that the writ application filed by the Department against the award given by the Labour Court dated 27.5.1997 in favour of these petitioners stood dismissed for default on 22.7.2004.