SHASHI BHUSHAN PRASAD Vs. STATE OF JHARKHAND, SECRETARY CUM INDUSTRY DEVELOP
LAWS(JHAR)-2009-11-275
HIGH COURT OF JHARKHAND
Decided on
November 13,2009
Shashi Bhushan Prasad; Uttam Chandra Sharma; Arvind Kumar Keshri
Appellant
VERSUS
State of Jharkhand, Secretary cum Industry Development Commissioner Patna Bihar, Bihar State Leather Industries Development Corporation Ltd Patna, manager Foot Wear Factory Union of B S L I D C L Ranchi
Respondents
JUDGEMENT
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(1.) Since the issues involved in these writ applications are identical,
they are disposed of by this common order.
(2.) Heard learned counsel for the parties.
(3.) Petitioners in these writ applications have prayed for a direction upon the Respondents for quashing the impugned order dated-13.07.2004 annexed as Annexure-9 in W.P. (S) No. 4261 of 2004 and the same order annexed as Annexure-6 in W.P. (S) No. 4290 of 2004 and as Annexure-12 in W.P. (S) No. 4291 of 2004, passed by the Managing Director, Bihar State Leather Industries Corporation Ltd., whereby the petitioners' services have been terminated.;
(2.) Heard learned counsel for the parties.
(3.) Petitioners in these writ applications have prayed for a direction upon the Respondents for quashing the impugned order dated-13.07.2004 annexed as Annexure-9 in W.P. (S) No. 4261 of 2004 and the same order annexed as Annexure-6 in W.P. (S) No. 4290 of 2004 and as Annexure-12 in W.P. (S) No. 4291 of 2004, passed by the Managing Director, Bihar State Leather Industries Corporation Ltd., whereby the petitioners' services have been terminated.;
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