- (1.) THE present writ petition has been preferred for the following reliefs: 1) For quashing of the common order dated 25.06.1994 passed by the Respondent Vice -Chancellor whereby and where under in the purported compliance of the order passed by this Honble Court on 1.10.1993 in C.W.J.C. No. 8929 of 1991, filed by these petitioners, the services of the petitioners were terminated with immediate effect.
(2.) ) For quashing of the order as contained in letter nos. 2629, 2630 and 2631/1996 all dated 31.5.96 whereby the petitioners have been informed by the Registrar that in relation to the order dated 28.11.1995 passed by this Honble Court in C.W.J.C. No. 7951 of 1994, filed by these petitioners, whereby the Respondent Vice -Chancellor was directed to forward the names of the petitioners to the State Government, as was done in respect of other employees similarly situated, for consideration of the case of the petitioners along with others, within two weeks of the receipt of the representation ignoring the order of the termination of the services of the petitioners stood rejected. 2. The facts in brief are stated as under: - The Governing Body of the college advertised post of two Assistants and one Library Assistant in Class -III and 4 posts of Peons in Class -IV and accordingly interviews took place and in the meeting of the Governing Body dated 30.1.81 appointment letters were issued to the petitioners. According to the counsel for the petitioner the Bihar Inter University Board recommended a staffing Pattern for the University and College of Bihar on 14.01.80 and on 5.1.84 and the Vice -Chancellor of the University provisionally approved the appointment.
(3.) THE counsel for the petitioner submits that the petitioners were working since 1981 and in 1984 they were duly appointed and continued to work till 25.6.94 when their services were terminated which was challenged by way of a writ petition C.W.J.C. No. 8929 of 1991 The Honble Division Bench of the Patna High Court vide its order dated 1.10.93 directed the Vice -Chancellor to examine the dispute as to whether the posts were sanctioned or not after considering all the materials and records. In the same order it was also directed as under: - "It is made clear in case it is found that the petitioners were not working against sanctioned posts, respondent Vice -Chancellor shall be at liberty to take any appropriate action in accordance with law for their removal etc.  ;