MANJU KUMARI SRIVASTAVA Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD Mr. Surendra Kumar Singh, learned counsel for the petitioners and Mr. Ashok Kumar Chaudhary, learned G.P. 8 for the Respondents and with their consent this application is being disposed of at this stage.

(2.) THE only question to be decided in this case is as to whether the petitioners were entitled to back wages, when the orders of termination were quashed by this Court.

(3.) THEREAFTER notices were issued and after compliance of the requirements of natural justice services were again terminated. One of those orders in annexure -3 to this writ application. The petitioners again moved this Court and second time their writ application was allowed and second order of termination was quashed. Copy of the High Court order dated 3.10.94 is annexure -5 to this writ application. Pursuant to the said order of the High Court, the petitioners were reinstated by the order of the Civil Surgeon cum Chief Medical Officer on various dates. Those orders of reinstatement are annexure -6 series.