STATE OF BIHAR Vs. YOGENDRA RAI

JUDGEMENT

(1.) HEARD learned counsel for the appellants State of Bihar and learned counsel for the private respondents in various appeals.

(2.) THE limitation in preferring these appeals, after hearing the parties and considering the facts stated in the connected applications, is condoned.

(3.) PRESENTLY the State has resorted to remove the concerned employees afresh without completing the process of selection afresh in which the affected employees who have continued could also be considered. We do not find any illegality or error in the orders passed by the writ courts and, hence, we have no option but to dismiss these appeals preferred by the State of Bihar. They are dismissed accordingly.