SURESH YADAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the petitioners and learned counsel for the State.

(2.) C .W.J.C. No. 8652/97 questions the show cause notice issued to the petitioners for the proposed termination of their services. C.W.J.C. No. 14979/01 arises out of a claim for salary for certain periods by the petitioners in the aforesaid writ application.

(3.) THIS Court on 25.9.2007 noticed the submission on behalf of the respondents that the impugned order was only a show cause notice, and that no steps shall be taken to terminate their services, until further orders of the Court. That is how the petitioners have continued in service.