- (1.) Grievance of the petitioners is that without giving them notice and opportunity of representation/hearing regarding their termination, they have been terminated by the impugned letter dated 10th September, 2010.
(2.) In the counter affidavit, the respondents have brought the letter dated 4th October, 2010, showing that the opportunity was given to the petitioners for representation/hearing. The said letter, admittedly, is after cancellation of the contract.
(3.) Learned J.C. to S.C.II appearing on behalf of the respondents is unable to explain the said letter. 2On perusal of the letter dated 4th October, 2010, it appears that the said letter has been issued by the Civil SurgeoncumChief Medical Officer, Ranchi during the pendency of these writ petitions. Civil SurgeoncumChief Medical Officer, Ranchi is directed to appear in person in Court on 10th January, 2011 to explain as to under what circumstance the said letter has been issued after cancellation of the contract.;