SHAILESH KUMAR Vs. STATE OF BIHAR AND OTHERS

JUDGEMENT

(1.) The petitioner has challenged the order dated 14th Nov., 1996, as communicated. vide Memo No. 1322 dated 24-11-1998, whereby and whereunder, it was ordered to terminate the service of petitioner and others.

(2.) According to the petitioner, he was appointed after following the procedure for appointment to the post of Clerk in Project Girls High School, Manjhion on 21st Aug., 1990 and on joining continued to function. Subsequently, he passed Hindi Noting and Drafting examination and was deputed to another school, namely, Project High School, Alaula. Recommendation was made for adjustment of petitioner to other school, whereinafter petitioner was adjusted to the transferred school at Alaula within the district of Palamau.

(3.) It is alleged that while the petitioner was functioning under the said school, he was given a notice to submit explanation along with appointment letter and Service Book, whereinafter the impugned order was issued on 14th Nov., 1998.