BINOD MANJHI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the respondents.

(2.) Petitioners, in this writ petition, pray to quash the order dtd. 3/5/2016, passed by the Deputy Commissioner, Dhanbad, whereby the services of the petitioners as Chaukidar, were terminated.

(3.) Counsel for the petitioners submits that the impugned order is absolutely bad as the petitioners were appointed much prior to the order passed in W.P.(S) No.2072 of 2007. He submits that no departmental proceeding was initiated before removing the petitioners.