CHITRANJAN SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) This application has been preferred by the petitioner against the order, contained in Memo No. 2373 dated 1st December, 1998 issued by the District Education Officer (D.E.O.), Vaishali, whereby and whereunder, the services of the petitioner have been terminated.

(2.) As the case can be disposed of on short point, it is not necessary to discuss all the facts, except the relevant one.

(3.) The petitioner was appointed as Peon on temporary basis by D.E.O., Sitamarhi, vide Memo No. 2641-43 dated 22nd May, 1982 and was posted in Gokul Jagat High School, Narbara against the second post of Peon. Subsequently, he was transferred by Additional Director of Education, Tirhut Division, Muzaffarpur, vide order dated 2nd July, 1991 to one Sheo Nandan Gaya High School; Bakerpur (Vaishali).