SUBODH KUMAR DWEVEDI Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel appearing on behalf of the petitioner and JC to GP 8 for the State.

(2.) THE order, as contained in annexure 10, issued vide memo no. 695 dated 20.6.2000, is under challenge, whereby and whereunder the appointment of the petitioner on the post of clerk has been cancelled and direction has been issued to recover the salary paid to the petitioner.

(3.) LEARNED counsel appearing on behalf of the petitioner submits that the petitioner since continued on the post for more than ten years, now he could not have been terminated as direction of the authorities would be opposed to the principles of equity.