VINOD KUMAR PANDEY Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the learned counsel for the parties.

(2.) Since common impugned order dtd. 9/5/2016 is under challenge in all these writ petitions, they are heard together and are being disposed of by this judgment.

(3.) The petitioners have challenged the decision dtd. 9/5/2016, circulated by Memo No. 2306 dtd. 16/5/2016 (Annexure-17). Further prayer has been made to allow the petitioners to continue in service as they have worked for almost 25 years. It is also prayed that in view of observations by the Hon'ble Apex Court in the case of State of Karnataka Vs. Uma Devi, reported in (2006) 4 SCC 1, the respondents be directed to reinstate the petitioners in service. A formal prayer for appropriate relief in the facts of the case has also been prayed for.