- (1.) THE petitioner has approached this Court challenging order dated 06.09.1997 whereby, the service of the petitioner was terminated.
(2.) 2005 (4) JLJR 614 and 'Girdhari Mahto' (supra), the petitioner has approached this Court challenging the order of termination dated 06.09.1997. A counter -affidavit has been filed in which it has been stated that the petitioner filed C.W.J.C. No. 3345 of 1997 before the Hon'ble Patna High Court and the writ petition was allowed. However, the Latters Patent Appeal filed by the State of Bihar and other analogues cases were decided by order dated 29.01.2003 dismissing the service of all such employees. The matter went up to the Hon'ble Supreme Court and the Hon'ble Supreme Court also dismissed the appeals by order dated 11.07.2006.
(3.) HEARD learned counsel for the parties and perused the documents on record.;