GURWARI KUI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Since the issues involved in both these writ applications are identical, they are disposed of by this common order.

(2.) Heard counsel for the parties.

(3.) Dispute in these writ applications has been raised by the petitioners on account of impugned show cause notices issued to them, whereby they have been informed that, as per the findings in the enquiry conducted by the concerned authorities of the respondents, it was found that the appointment of the present petitioners was made illegally by the concerned officers of the department under the scheme of Displaced Persons of the Swarnarekha Multipurpose Project.