VIJAY KUMAR DAS Vs. STATE OF BIHAR

JUDGEMENT

(1.) A supplementary affidavit has been filed during the course of hearing. Let it be taken on record.

(2.) Heard Mr. Prashant Sinha, learned counsel for the petitioner and Mr. Vivek Anand Amitesh, learned AC to SC 28.

(3.) The 38 petitioners have invoked the jurisdiction of this Court for issuance of a writ of certiorari for Patna High Court CWJC No.12530 of 2019 dt.04-07-2019 quashing the letter no. 1682 dated 02.08.2018 issued by the Director, Mass Education, Government of Bihar, Patna whereby he has declared that the employees working in the Sakshar Bharat Scheme are no more required in service and therefore they should handover the charge.