SUNIL KUMAR SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) HEARD the parties.

(2.) THE parties agree that this case may be disposed off in terms of order dated 10.12.2003, passed in WPS No. 5989 of 2003 (Annexure -15).

(3.) IN this application, the order as contained in Annexure -9 dated 29.8.1998 is under challenge, whereby the direction was made to cancel the appointment of 382 employees by issue of letter as contained in Memo. No. 6255, dated 29.8.1998. This very order was under challenge before this Court in a number of writ applications, being WP (S) No. 3769 of 2001 and analogous cases, which were disposed of by order dated 7.3.2003 by quashing the same very order dated 29.8.1998 with a direction to issue notice to show cause to all the affected persons.