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Judgment
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.