KRISHNA PATI DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) There are thirteen petitioners in this writ application. One set of Court fee has been paid. The office note points out that twelve sets of Court fee should be filed by petitioners. The said matter has been placed for orders.

(2.) Learned counsel for the petitioners has challenged the aforesaid office note stating that as the petitioners have challenged the same order of dismissal passed against them only one set of Court fee is payable and the office note is not correct. In support of his submission he has relied upon judgments of the Supreme Court in the case of Chandra Bhan Gosain v. The State of Orissa and Ors. 1957 SC 767 and A.N. Pathak v. Secretary to the Government, Ministry of Defence and Ors. 1987 SC 716.

(3.) In the present case there are thirteen petitioners and they have challenged the order of their dismissal from service. Each of the petitioners were in employment and their services were terminated. They came to this Court and in pursuance of direction given by this Court they were asked to file show cause and after considering the same the impugned order has been passed.