Shailendra Kumar Rai, S/o Avadhesh Rai, vs The State of Bihar

Heard learned counsel for the petitioners and the State.

Learned counsel for the petitioner in C.W.J.C. No.

11626 of 2017, sought leave of the Court to make correction in the

address of the petitioner in the cause title of the writ petition.

Permission granted.

Let the same be done during the course of the day.

At the very outset, learned counsel for the petitioners

submitted that similar issue has been already decided by the Court in

C.W.J.C. No. 11784 of 2017 in the case of Kavita Kumari and

others vs. The State of Bihar and others, by order dated

11.09.2017. It was submitted that the same has also been followed in

C.W.J.C. No. 12725 of 2017 in the case of Arun Kumar and others

vs. The State of Bihar and others, by order dated 13.10.2017.

Learned counsel for the State do not controvert the fact

that the present matters are covered by the aforesaid decisions of the

Court.

Having regard to the aforesaid, the writ petitions stand

disposed off in terms of the order dated 11.09.2017 in C.W.J.C. No.

11784 of 2017, for reasons recorded therein. The order of termination

of the services of the petitioners stand set aside. The petitioners are

declared to have been validly appointed and entitled to get all

benefits, including that of salary and continuance in service.

The writ petitions stand allowed in the aforementioned

terms.