NAUSHAD ALAM AND OTHERS Vs. STATE OF BIHAR

JUDGEMENT

(1.) The petitioners herein have prayed for quashing the order dated 18.03.2017 passed by the District Magistrate, East Champaran, Motihari by which their services have been terminated.

(2.) The brief facts of the case are that the petitioners herein were appointed vide memo no. 80 dated 11.04.2000. It appears that one Hazari Lal Prasad and Prabhudayal Das had filed writ petition bearing CWJC No.4773 of 2000 and CWJC No. 4742 of 2000, challenging the said order dated 11.4.2000, by which the petitioners herein had been appointed, on the ground that their cases had been illegally rejected. This Court by a judgment dated 7.10.2005 passed in the case of the said two petitioners, namely, Hazari Lal Prasad and Prabhudayal Das, set aside the order dated 11.4.2000 in so far as the same related to the said petitioners and directed the authorities to reconsider the case of the said petitioners. However, the case of the said two petitioners was rejected by the respondents by an order dated 18.11.2013, which was challenged by the said Hazari Lal Prasad and this Court by an order dated 10.3.2014, passed in CWJC No.1024 of 2014 had quashed the said memo no. 80 dated 11.4.2000, however, to the extent the cases of the applicants in reference to the circular mentioned herein had been rejected. It would be pertinent to reproduce the relevant portion of the aforesaid order dated 10.03.2014 passed in CWJC No. 1024 of 2014 herein below:-

(3.) The District Magistrate, East Champaran, Motihari by the impugned order dated 18.3.2017 has terminated the services of the petitioners herein along with others on the sole ground that this Court by an order dated 10.3.2014 passed in CWJC No. 1024 of 2014 has quashed the entire memo no. 80 dated 11.4.2000.