REGENT COMPUTRONICS PVT. LTD.

SITARAM THAKUR Appellant

V/S

STATE OF BIHAR Respondents

Referred Judgements :-

NAND KISHORE RAUT AND OTHERS V. THE STATE OF BIHAR AND OTHERS [REFERRED TO]
JAYENDRA KUMAR SINGH AND OTHERS V. THE BIHAR STATE ELECTRICITY BOARD AND OTHERS [REFERRED TO]
STATE OF HARYANA AND OTHERS V. PIARA SINGH AND OTHERS [REFERRED TO]
KARNATAKA STATE PRIVATE COLLEGES STOP-GAP LECTURERS ASSOCIATION V STATE OF KARNATAKA AND OTHERS [REFERRED TO]
B N NAGARAJAN VS. STATE OF KARNATAKA [REFERRED TO]
SATYANARAYAN SHARMA VS. NATIONAL MINERAL DEVELOPMENT CORPORATION LIMITED [REFERRED TO]
KARNATAKA STATE PRIVATE COLLEGE STOP GAP LECTURERS ASSOCIATION B R PARINEETH VS. STATE OF KARNATAKA [REFERRED TO]
UDAI KUMAR SHARMA VS. REGISTRAR CO OPERATIVE SOCIETIES BIHAR [REFERRED TO]
SATISH KUMAR VS. STATE OF BIHAR [REFERRED TO]
KAMAL KUMAR SINHA VS. INDIRA GANDHI INSTITUTE OF MEDICAL SCIENCES [REFERRED TO]
RAKESH RANJAN VERMA VS. STATE OF BIHAR [REFERRED TO]

JUDGEMENT

(1.) This writ petition is directed against the officer order contained in Memo No. 1R98 dated 20-8-1992 whereby in terms of a decision held in the meeting dated 22nd June, of 1992 the services (sic) of the petitioner had been terminated.

(2.) The fact of the matter lies in a very narrow compass.

(3.) The petitioner was engaged as a IVth grade employee on daily wages in March, 1983 He. thereafter was appointed on a temporary basis as a peon by the District Education Officer Patna in terms of Memo No. 865 dated 7-4-1990 and was posted in Rauzdar Singh High School, Athmalgola.

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SITARAMTHAKUR Vs. STATE OF BIHAR

Referred Judgements :-

JUDGEMENT

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