STATE OF BIHAR Vs. VIVEKANAND SHARMA

JUDGEMENT

(1.) Learned counsel for the appellants is present. No one appeared on behalf of respondent Yesterday and no one appears today also. The matter relates to the appointment and termination of the respondent as Statistical Assistant, a Class-III Post, in the Animal Husbandry Department by the Regional Director and his competence to make the appointment.

(2.) The respondent appears to have been initially engaged on aforesaid post as a daily wage for six months on 21.7.1988, which was regularized on 29.4.1989.

(3.) The judgment under appeal holds that in between 18.3.1980 and 21.2.1992, the Regional Director of the Animal Husbandry was authorised to make appointment on Class-III posts. On that ground the order of termination dated 10.6.1999 has been set aside.