NARESH KUMAR SINHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Leave granted.

(2.) The appellant assails the order dtd. 17/5/2019 passed by the Division Bench of the High Court of Judicature at Patna dismissing the Letters Patent Appeal No.379 of 2018. In the LPA, the order passed in C.W.J.C. No. 15852 of 2006 dtd. 20/2/2018 was challenged wherein the order of termination dtd. 21/11/2005, was in question. As such, by the orders impugned, interference in the order of termination of service of appellant had been declined.

(3.) The facts shorn of details are that in furtherance to an advertisement dtd. 22/6/1981, appellant was appointed as clerk vide order dtd. 24/6/1989, and posted at S.M.T. High School, Vaishali, Bihar. He submitted his joining on 4/7/1989 which was initially resisted by headmaster but later he was allowed to join and he performed his duty. Thereafter, on transfer to other schools, he worked for more than one and a half decade. On 19/9/2005, the District Education Officer, Patna issued a show cause notice, alleging that his appointment was forged and vide order dtd. 21/11/2005, his services were terminated without following the due process of law. Appeal filed against such termination was also rejected vide order dtd. 13/10/2006.