RAJKISHORE Vs. STATE OF BIHAR

JUDGEMENT

(1.) In the instant petition, petitioner has sought for following relief/reliefs:

(2.) The petitioner is a candidate for the recruitment to the post of cook in the Bihar Military Police. He was selected and appointed on 13/3/2013. Thereafter, it was noticed that the appointment of the petitioner was not in accordance with law that is on merit, therefore, the concerned respondent proceeded to terminate the services of the petitioner on 29/1/2015 without notice and it is further submitted that award of marks is not in terms of the procedure laid down. On these two grounds the order of termination is liable to be set aside.

(3.) Per contra, learned counsel for the respondents was asked to secure original records relating to award of marks. He has placed on record.