MAKESH SHARMA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioners and learned counsels appearing on behalf of the State.

(2.) Since the issue with regard to the writ applications are similar and same, for the sake of convenience the facts of CWJC No. 19790 of 2010 is being taken up which would be applicable in the other two writ applications as well.

(3.) Petitioners in the present writ application have sought quashing of the judgment dated 01.07.2010, as contained in Annexure-19, passed by One Man Enquiry Committee of Hon'ble Mr. Justice Uday Sinha in Case Nos. 10/2010, 64/2010 respectively whereby the termination order of the petitioners dated 13.05.2003, as contained in Annexure-8, has been held to be valid.