ABHISHEK KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Rakesh Prabhat, learned Advocate for the petitioner and Mr. Madanjeet Kumar, learned counsel for the State.

(2.) The services of the petitioner has been terminated by order dtd. 14/8/2020, contained in Memo No. 568, which has been issued under the signature of District Education Officer, Bhojpur at Ara (respondent No. 5).

(3.) The petitioner was arrested on 5/8/2020 for having consumed liquor despite prohibition in the State of Bihar and remained in custody from 6/8/2020 till 14/8/2020. On this ground alone, the service of the petitioner was terminated with immediate effect by the order which has been impugned in the present petition.