PRAHLAD KUMAR CHOUDHARY Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the petitioner and Mr. Shukla, learned counsel appearing for the Corporation.

(2.) WRIT petition is directed against the order dated 30.11.2000, contained in Memo no. 2551 (Annexure -1) whereby the Chief Conservator of Forests -cum -Managing Director of Bihar State Forest Development Corporation, Patna, hereinafter referred to as 'the Corporation ', has releived the petitioner from service with effect from 1.12.2000 as his services is no more required keeping in view the financial exigency prevailing in the Corporation.