ARVIND KUMAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) petitioners in the present case are seeking a writ in the nature of writ of certiorari to quash the order as contained in Memo No. 1549 dated 01.09.2017 issued under the signature of the Commissioner, Saran Division, Chapra (respondent no. 3) in so far as it relates to the petitioners of the present case. By filing an Interlocutory Application being I.A. No. 4315/2018, the petitioners have prayed for quashing of the order issued under the signature of the District Magistrate - cum - Chairman, District Health Society, Saran (respondent no. 4), by which the petitioners' contract for providing the services to the different Health Centres has been cancelled allegedly without assigning any reason in the impugned order. A prayer has been made for a direction to the authorities for not taking any decision till the matter is enquired by the respondent no. 1 and 2 in terms of Annexure '1' i.e. the report of the Commissioner, Saran Division.