- (1.) THE petitioner has approached this Court seeking quashing of order dated 31.05.2011.
(2.) HEARD the learned counsel appearing for the parties and perused the documents on record. Pursuant to order passed by Hon'ble Patna High Court in C.W.J.C. No. 6575 of 2009 (Om Prakash Vs. The State of Bihar & Ors.) with batch cases, the petitioners approached this Hon'ble Court in W. P. (S) No. 628 of 2010 and W. P. (S) No. 4275 of 2010 and in pursuance of order passed in said case, the petitioners were reinstated by order dated 09.05.2011 and 28.05.2011 and they gave their joining. However, by an order contained in Memo dated 31.05.2011, orders passed on 09.05.2011 and 28.05.2011 were recalled on the ground that the report submitted by the enquiry committee appears to be faulty.
(3.) THE learned counsel appearing for the petitioners has submitted that on such plea, orders passed on 09.05.2011 and 28.05.2011 cannot be recalled. She has further submitted that no showcause notice was issued to the petitioners before recalling the orders passed on 09.05.2011 and 28.05.2011.;