REGENT COMPUTRONICS PVT. LTD.

GOPAL PRASAD Appellant

V/S

STATE OF BIHAR Respondents

Referred Judgements :-

ABDUL KHAIR KHAN V. STATE OF BIHAR AND ANOTHER. [REFERRED TO]
STATE OF MYSORE VS. H SRINIVASMURTHY [REFERRED TO]
MANAGER GOVERNMENT BRANCH PRESS VS. D B BELLIAPPA [REFERRED TO]
DHIRENDRA CHAMOLI VS. STATE OF UTTAR PRADESH [REFERRED TO]
SURINDER SINGH VS. ENGINEER IN CHIEF C P W D [REFERRED TO]
DAILY RATED CASUAL LABOUR EMPLOYED UNDER PANDT DEPARTMENT VS. UNION OF INDIA [REFERRED TO]
MANNI DEVI VS. RAMAYAN SINGH [REFERRED TO]

JUDGEMENT

(1.) This writ petition is directed against the orders as contained in Annexure 8, 9, 9/1 and 9/2 whereby and whereunder the petitioners services were terminated and for issuance of an appropriate writ restraining the respon dents from removing the petitioners from services except in accordance with law.

(2.) The facts of the case lie in a very narrow compass,

(3.) The petitioners were appointed on various dates as mentioned in the writ petition. The relevant paragraphs of the writ petition are hereunder :- Paragraph 4.-

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GOPAL PRASAD Vs. STATE OF BIHAR

Referred Judgements :-

JUDGEMENT

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