ANU KUMARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD the counsel for the petitioners and the counsel appearing for the State.

(2.) COUNSEL for the petitioners is permitted to make necessary correction in the relief portion at page-3 of both writ applications.

(3.) BOTH these writ applications are allowed. The impugned order in both the writ applications contained in the letter dated 29.8.2008 declaring petitioners' appointment as illegal, is quashed. The respondents are directed to reinstate the petitioners with all consequential benefits without delay preferably within two weeks from the date of receipt/production of the order.