(1.) THE State of Bihar has challenged the order of 20.2.1998 passed in C.W.J.C. No. 5599 of 1996. The petition had been filed challenging the order of dismissal of the petitioner from service. At the time when the writ petition had been filed, the petitioner was holding the post of District Animal Husbandry Officer.
(2.) HEARD Mr. S. Alamdar Husain, S.C. VI for the appellants. No one appears on behalf of the respondent though he is represented by a lawyer whose name duly appears in the cause list.
(3.) IN the circumstances the Court finds that the direction which was given by the teamed Judge on the petitioner's writ petition that "the petitioner must appear before respondent no. 2 on or before 20th March, 1998 '' is not compatible with the grievance in the petition. This along reflects on a situation that the petitions was being difficult with the department in the departmental proceedings and was simultaneously complaining to the High Court that he had been dismissed wrongly. Whatever administrative action had been brought upon the petitioner, clearly, the petitioner had invited it.