GIRISH KUMAR Vs. THE STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Petitioners in both writ petitions have challenged the order dated 23.08.1998 issued by Director-in-Chief, Health Services, Bihar, Patna, wherein their services were terminated.

(3.) According to them, they had been engaged as daily rated employees under the establishment of Deputy Director Tuberculosis, Health Services, Bihar, Patna. They were issued appointment letter under the signature of Civil Surgeon-cum-Chief Medical Officer, Dumka in the year 1989, 1993 and 1995 in their individual cases as have been annexed as Annexure-1 series in both writ petitions. They have worked thereafter and some time later, show cause was issued to them to appear with all their certificates in relation to their appointment failing which their appointment would be cancelled. They submitted their show cause to the concerned respondent authorities of the erstwhile State of Bihar. However, thereafter vide impugned letter dated 23.08.1998 without giving any notice and reason, the respondent No. 3, Director-in-Chief, Health Services, Bihar, Patna has terminated their services.