BIPIN KUMAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard the learned counsel for the petitioners and Sri Gyan Prakash Ojha (GA 7) assisted by Sri Gopal Krishan, the learned counsel appearing for the respondent State.

(2.) The present writ petition has been filed for quashing the order dtd. 13/1/2020, passed by the District Magistrate, Khagaria, whereby and whereunder the petitioners have been removed from their services.

(3.) The brief facts of the case are that the petitioners had applied for being appointed as Executive Assistants and upon qualifying the requisite examination held for the said posts, their names had appeared in the provisional merit list of successful candidates at serial no. 17 and 20 respectively. It is the further case of the petitioners that in the light of an advertisement issued by the Directorate of Integrated Child Development Service (hereinafter referred to as "I.C.D.S."), Social Welfare Department, Government of Bihar, Patna for the purposes of making appointments on different posts in the various Districts of Bihar on contractual basis, the District Programme Officer (I.C.D.S.), Khagaria vide letter no. 533 dtd. 4/6/2013, had requisitioned six Executive Assistants from the District Establishment, whereafter the District Establishment vide letter dtd. 19/6/2013 had sent the names of six selected candidates to the District Programme Officer, Khagaria, which also included the name of the petitioners and from the said list, the petitioners were appointed on the post of Lower Division Clerk, whereupon appointment letter dtd. 28/6/2013 was issued to the petitioners by the District Programme Officer, Khagaria.