JEETENDRA KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) The petitioner has put to challenge an order issued by the District Magistrate, Bhagalpur, vide Memo No. 1231 dated 29.05.2017, whereby he has been removed from the post of Programme Officer, which he was holding on the basis of his contractual engagement.

(2.) The petitioner had preferred an appeal against the said order dated 30.08.2017, which has been rejected by an order dated 08.03.2018, passed by the Secretary, Rural Development Department, Government of Bihar, as the appellate authority, issued vide Memo. No. 360506 dated 16.03.2018. The said order has been brought on record by way of Annexure-8 to I.A. No. 1 of 2019. The petitioner seeks to challenge the said appellate order dated 30.08.2017 by seeking amendment in the writ application through I.A. No. 1 of 2019. Since the said appellate order arises out of the order under challenge in the writ application, the prayer for amendment in the writ application is allowed. Accordingly the petitioner is permitted to question the correctness of the order dated 08.03.2018 passed by the Secretary, Rural Development Department, Government of Bihar.

(3.) I.A. No. 1 of 2019 stands allowed accordingly.