Aftab Alam, J. - (1.) Leave granted.
(2.) The Appellants, Bihar State Electricity Board and its Chairman were the Defendants in a suit filed by Respondents 1 to 8, the Plaintiffs. The Respondents were the workmen of the Board and at the material time, i.e., in the year 1974 they were working as security guards at Patratu Thermal Power Station, Hazaribagh. They were proceeded against on certain charges of misconduct. In the domestic enquiry the charges were established and on the basis of the findings of the domestic enquiry, they were dismissed from service on November 11, 1975. After 4 years of dismissal from service they filed a suit (T.S. No. 95/1979) in the court of Munsiff V, Patna, seeking declarations that their dismissal was bad, unconstitutional and inoperative in law and they would be legally deemed to have continued in service.
(3.) The trial court allowed the suit by judgment and decree dated August 29, 1981. The appeal preferred by the Appellants against the judgment and decree passed by the trial court (Title Appeal No. 147 of 1981/62/2004) was dismissed by the Additional District Judge, fast track court No. 2, Patna, by judgment dated January 18, 2006. The Appellants, then, brought the matter before the High Court in second appeal (SA No. 97 of 2006) but this too was dismissed by judgment and order dated September 22, 2008. The Appellants are now before this Court assailing the judgments and decree passed against them.;