ROOPRAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The matters come upon (i) an application under Article 226(3) of the Constitution of India filed by the respondent-Department for vacation of the interim order dtd. 2/11/2018 and (ii) an application preferred on behalf of the petitioners for release of their due salary.

(2.) With the consent of learned counsel for the parties, the matters have been heard finally.

(3.) The present writ petitions have been filed against the order dtd. 31/8/2018 whereby the services of the petitioners have sought to be terminated.