BIPIN BIHARI CHAUBEY Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard counsel for the appellants.

(2.) Case of these appellants has been considered by the learned single Judge in paragraph 330 onwards of the writ application. Since it is a detailed consideration of the cases of these appellants, the same is reproduced:

(3.) Submission of the counsel for the appellants is that these appellants had been earlier absorbed by virtue of notifications dated 17.12.1997 and 21.01.1998. However, they stood terminated by an order dated 18.11.2002, which in turn was challenged in C.W.J.C. No. 7456 of 2003 and an interim order of protection by staying the order was passed on 22.08.2003, therefore, they would be deemed to be in service and not allowing these appellants to work after the order of termination is also contemptuous.