STATE OF BIHAR Vs. AMRENDRA KUMAR RAM

JUDGEMENT

(1.) C.W.J.C. 7131 of 2000 was filed by one Sandhaya Kumari, challenging her order of termination. CWJC 7202 of 2007 was filed by Amrendra Kumar and Brajeshwar Kumar and they also challenged the orders of their termination. Another employee namely, Vijay Kumar Prasad, aggrieved by the order of termination, preferred CWJC 7607 of 2000. All the writ applications were heard together. By common order dated 31.8.2001 all the writ applications have been allowed and the order of terminations quashed with direction to reinstate them in service with consequential benefits, excepting the salary for the period they have not worked.

(2.) STATE of Bihar and its offices, aggrieved by the order passed in the case of Sandhya Kumari and Vijay Kumar Prasad, preferred LPA No. 786 of 2002 and LPA No. 808 of 2002 respectively. Separate appeals have been preferred against the order passed in CWJC No. 7220. of 2000 and they have been registered as LPA No. 758 of 2002 and LPA No. 242 of 2002 respectively. LPA No. 808 of 2002 passed against the common order impugned in these appeals arising out of the order passed in CWJC 7607 of 2000, has been disposed of along with other appeals by a common judgment dated 11.1.2007 in the case of Ashutosh Kumar Vrs. State of Bihar, reported in 2007 (2), PLJR 509. These appeals pertain to the same order dated 31.8.2001 passed in CWJC 7131 of 2000 and CWJC 7220 of 2000 and the State of Bihar and its officers assail the same in these appeals filed under Clause -10 of the Letters Patent.

(3.) AT the outset, Mr. S.K. Mandal, Standing Counsel No. 15 prays for disposal of the appeals in terms of the order of this Court in the case of Ashutosh Kumar (supra).