BAIDYANATH JHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) These intra court appeals arise from a common judgment and order passed by a learned Single Judge of this Court on 12.08.2015 in a batch of writ petitions arising from CWJC No.2663 of 2015, CWJC No.2464 of 2015, CWJC No.3022 of 2015, CWJC No.3444 of 2014 and CWJC No.5109 of 2015 whereby the writ petitions have been dismissed.

(2.) Since each of the writ petitions raised common issues of law while praying for identical reliefs that they were heard together and disposed of by a common judgment which is put to question in this batch of appeals.

(3.) For the sake of convenience we are persuaded to refer to the relief prayed by the writ petitioners which fell for consideration before the learned Single Judge.