- (1.) SINCE in all the appeals filed under Section 10 of the Letters Patent, similar question of law and facts are involved, these appeals have been heard together and are being disposed of by this common judgment.
(2.) ALL these appeals have been filed on behalf of the State of Jharkhand challenging the judgment dated 7th October. 2000, whereby writ petitions filed by the writ petitioners were allowed and order dated 2. 2. 2000 passed by respondent-Director, Primary Education Department, Secondary, Primary and Adult Education, Bihar (now Jharkhand) was quashed.
(3.) IT appears that services of the respondents were terminated by order dated 2. 2,2000 and by the impugned order dated 7th August, 2000 services were reinstated and order dated 2. 2. 2000 terminating their services was quashed.;