RAHUL Vs. STATE OF BIHAR

JUDGEMENT

(1.) THIS appeal is directed against the order dated 17.11.1999, passed by a learned Single Judge in C.W.J. C. No. 1236 of 1998, by which the writ application filed by the appellant challenging the notification dated 10.1.1998, issued under the order of the Governor of Bihar, terminating the services of the appellant as an Assistant Engineer, State Institute of Educational Technology (SIET), Bihar, Patna has been dismissed.

(2.) THE facts, which are not in dispute, are as follows: The aforesaid SIET was established in the year 1985 by the Government of India as an agency for utilising the INSAT 1B for educational purposes and qualitative development in education under the direct control of the State Government. Later on in 1991, the State Government took a decision to make the said SIET as an autonomous body and on 14.1.1994 the same has been made an autonomous body.

(3.) ACCORDING to the said rule, the post of Assistant Engineer (TV.), on which post the appellant was Equivalent Citation:2001 -PLJR -1 -226 appointed provisionally, is a Gazetted post and the pay scale of the said post, at the relevant time, was Rs. 1350/ - '' 2000/. The requisite qualification for the said post is degree in Electrical Engineering/Electronics/Electrical Communication Engineering or M.Sc. Degree in Physics with Wireless communication or Electronics as a special subject from the recognised University or equivalent and two years experience in operation and manufacture of T.V. etc. in a responsible capacity.