SUNIL KUMAR VERMA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Leave granted.

(2.) The appeal challenges the judgment passed by the Division Bench of the High Court of Judicature at Patna dtd. 8/4/2021 whereby the High Court dismissed the writ petition filed by the appellant.

(3.) By the said writ petition, the appellant had challenged the letter No. 23842/Admn (Selection & Appointment Cell) PF (VIII). XIX-78-2016 dtd. 18/5/2020 and letter No. 24973/Admn (Selection and Appointment Cell) PF (VIII). XIX78-2016 dtd. 1/6/2020 issued by the High Court of Judicature at Patna, thereby calling upon the appellant to show cause as to why his services from the post of Additional District and Sessions Judge should not be terminated in view of the judgment of this Court in the Case of Dheeraj Mor v. High Court of Delhi,(2020) 7 SCC 401.