MAHABIR CHOUDHARY Vs. STATE OF BIHAR WITH

JUDGEMENT

(1.) THIS batch of the writ applications raised a common issue for determination and is, therefore, being disposed by this common order.

(2.) HEARD the learned counsel for the petitioners and the State. This Court shall take up the records of C.W.J.C. No. 6762 of 2009 for discussion in example of the issues involved.

(3.) DESPITE adjournment granted for the purpose no counter affidavit has been filed. On the contrary, orders for termination of the petitioners have been issued which is assailed by I.A. No. 3846. of 2009.