RAM PRAMOD RAI Vs. STATE OF BIHAR

JUDGEMENT

(1.) MR . Rajendra Prasad Singh learned Senior Counsel for the petitioners, on instruction, seeks permission to withdraw the writ application cn behalf of the petitioner no. 1. Ram Prasad Rai to ventilate his grievances before the appropriate authority.

(2.) ACCORDINGLY , the writ application on behalf of the petitioner no. 1, Ram Prasad Rai is dismissed as withdrawn.

(3.) IT is submitted that the action of the authorities in terminating their services are arbitrary, illegal and without appreciating the correct facts. However, notwithstanding the above, it is submitted that in terms of the orders issued by the Director, (Secondary Education) -cum -Special Secretary, Bihar, Patna (respondent no. 2), the services of the petitioners were terminated vide their letter no. 605 dated 30th of April as contained in Annexure -R4 -A annexed to the counter affidavit filed on behalf of respondent no. 4. in the similar situation, one Chitranjan Singh was similarly appointed alongwith the petitioners and his services was also sought to be terminated in terms of the aforementioned Annexure -R4 -A. The services, on being terminated, the said Chitranjan Singh filed a writ application in this court vide C.W.J.C. No. 1977 of 1999. This court allowed the writ application and quashed the order of termination by order dated 23rd of June, 2000. The matter was taken up in appeal against the aforesaid order vide L.P.A. No. 1339 of 2000 and the same was dismissed on 25.10.2000. While considering the matter, this court observed as follows: -