MANOJ KUMAR YADAV Vs. STATE OF BIHAR WITH

JUDGEMENT

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

(2.) CWJC No. 4007 of 2007 and CWJC No. 13367 of 2007 were first taken up for consideration together, when counsel for the petitioner and the State made their respective submissions. After submissions were concluded, learned counsel for other writ petitions submitted that their case was covered by the issue argued and discussed in the aforesaid two writ applications and that their writ petitions may be also disposed off by this common order. This Court, therefore, proceed on the basis of the submission of the learned counsel in other writ applications that the issues were similar to that in CWJC No. 4007. of 2007 and CWJC No. 13367 of 2007.

(3.) THE controversy in these writ applications relates to the qualifications acquired from Hindi Sahitya Sammelan, Allahabad in the State of Uttar Pradesh and on the basis of which the petitioners were initially appointed on different posts of teachers under the statutory Rules framed by the State Government in this regard in 2006. Subsequently, orders for termination of their services have been issued on the premise that Hindi Sahitya Sammelan, Allahabad was not a recognized institution. An additional ground has also been urged that the order of termination is in violation of the principles of natural justice.