LAWS(JHAR)-2020-1-57

STATE OF JHARKHAND Vs. RAJ NATH SINGH

Decided On January 14, 2020
STATE OF JHARKHAND Appellant
V/S
RAJ NATH SINGH Respondents

JUDGEMENT

(1.) As both these appeals arise out of the same common Judgement passed by the Writ Court, they have been heard together and are being disposed of by this common Judgement.

(2.) Heard learned counsel for the appellant State of Jharkhand, learned counsel for the private respondents-writ petitioners, and the learned counsel for the State of Bihar.

(3.) The appellant State of Jharkhand is aggrieved by the impugned Judgement dated 10.02.2017, passed by the Hon'ble Single Judge in W.P.(S) No. 4837 of 2009 and W.P.(S) No. 3310 of 2011, whereby the writ applications filed by the private respondents challenging their termination from service vide order No. 645 dated 29.05.2001, issued by the appellant No. 4, the Chief Conservator of Forests-cum-Chief Wild Life Warden, Jharkhand, has been allowed by the Writ Court.