MANISH KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard the learned counsel for the parties.

(2.) Both the writ petitions have been heard together and are being disposed off by this common order.

(3.) The petitioners, who are the Junior Engineer and the Assistant Engineer, Bihar Education Project Council, Katihar, have been subjected to a punishment of deduction of 10 per cent of their salary permanently, i.e., for the entire tenure of their contractual appointment.