ASHOK KUMAR NIRALA Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD Counsel for the petitioner and JC to GP8 for the respondents.

(2.) BY this writ application, the petitioner has prayed for quashing the order, as contained in letter No. 1355 dated 28 -10 -2000, by which the petitioner has been asked to show cause regarding his appointment/promotion on the post of peon in D.N. High School, Muzaffarpur and as to why his services should not be terminated.

(3.) THE petitioner being aggrieved by order of termination approached this Court in Civil Writ Jurisdiction Case No. 1130 of 1998. This Court, however, after hearing the parties finally disposed of the writ application on 31 -7 -1998 and quashed the impugned order dated 18 -11 -1997.