The current set of appeals stems from decisions by the Patna High Court, where the Division Bench either mandated the reinstatement of dismissed employees or rejected writ petitions contesting termination ... orders due to identified legal or procedural anomalies in appointments; thus, a shared concern regarding the legality and regularization of appointments by civil authorities in Bihar, which circumvented established recruitment protocols, has been presented in these appeals, leading to a unified judgment on the matters.