DINESH LAL DAS Vs. STATE OF BIHAR WITH

JUDGEMENT

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

(2.) THIS batch of writ applications relates to termination of the services of persons employed on the post of Class -Ill and Class -IV in the Department of Agriculture, Soil Testing Laboratory under the Joint Director, Agriculture (Adaptive Research), Bihar, Patna. Learned counsel for the State has filed a supplementary counter affidavit today enclosing an order dated 26.2.2009 issued by the Director, Agriculture, Bihar, Patna by which the impugned orders of termination, dated 4.3.2008, common to all writ applications, has been withdrawn.

(3.) LEARNED counsel for the State does not dispute the correctness of the submission made on behalf of the petitioners that consequent to the recall of the order of termination, the petitioners shall be entitled to all consequential benefit for the period that they were kept out of service between 4.3.2008 and 26.2.2009.