SOMESH MISHRA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Petitioners have approached this Court on the threat of termination of their services seeking quashing of the letter no. 5229 dated 27.10.2006 issued by the Deputy Secretary, Department of Forest and Environment, Government of Jharkhand (Annexure-21) where under the respondent no.4, Principal Chief Conservator of Forest, Department of Environment and Forest, Govt. of Jharkhand been directed to terminate the services of the identified Class-III employees within 15 days and submit report.

(3.) Petitioners, except petitioner no. 9 had earlier approached this Court in W.P.S. No. 5610 of 2005 on the issuance of show cause notice, which was however disposed of by order dated 2.2.2006 giving liberty to the respondents to take a decision in accordance with law within stipulated period without interfering with the show cause notice.