MD. ARSHAD HUSSAIN Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. S.B.K. Manglam, the learned Advocate for the petitioners in C.WJ.C. No. 6167 of 2019 (Md. Arshad Hussain Vs. The State of Bihar and Ors.) and in C.WJ.C. No. 5365 of 2019 (Md. Fazlur Rahman Vs. The State of Bihar and Ors.); Mr. Shambhu Sharan Kumar, the learned Advocate in C.WJ.C. No. 5562 of 2019 (Md. Saddam Hussain and Anr. Vs. The State of Bihar and Ors.); and Mr. Rajeev Kumar Singh, the learned Advocate in C.WJ.C. No. 7147 of 2019 (Abuzar Siddiquee and Ors. Vs. The State of Bihar and Ors.). Mr. Shambhu Sharan Kumar, the learned Advocate has appeared for the private respondent Nos. 10 and 11 and 12 and 13 in C.WJ.C. No. 6167 of 2019 and C.WJ.C. No. 5365 of 2019 as also in C.WJ.C. No. 7147 of 2019 respectively. The State is represented by Mr. Jai Prabhat Kishore, learned A.C. to S.C. 13, Mr. Madhaw Prasad Yadav, learned G.P. 23, Mr. Madanjeet Kumar, learned G.P. 20 and Mr. S.C. Mishra, learned S.C. 16 in all the writ petitions respectively.

(2.) The order passed by the State Appellate Authority dtd. 15/2/2019 is in question in all the writ petitions.

(3.) On behalf of the writ-petitioners in C.WJ.C. No. 6167 of 2019 and C.WJ.C. No. 5365 of 2019, Mr. S.B.K. Manglam, the learned Advocate has submitted that the District Teachers Appellate Authority in its order dtd. 27/2/2018 as also the State Appellate Authority in its order dtd. 15/2/2019 have erred in facts and law.