SHASHI BHUSHAN PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) THIS application has been filed for quashing the order dated 28th of September, 2000 (Annexure -1) whereby the service of the petitioner has been terminated.

(2.) FACTS lie in a very narrow compass. Initially the petitioner was appointed as Field Officer on a consolidated salary of Rs. 450/ - for six months by the Bihar State Land Development Bank (hereinafter referred to as the Bank). Later on, by order dated 6th of October, 1987 (Annexure -6) the services of a large number of employees including the petitioner were regularised by the Bank. Petitioners service was regularised on the post of Field Officer.

(3.) MR . Devendra Prasad Singh appearing on behalf of the petitioner submits that the services of a large number of employees of the respondent -Bank were terminated on the same ground as that of the petitioner and in the writ appiication filed by such employees, the plea put forth by the Bank were rejected by a learned Single Judge of this Court and the appeal preferred against the order of the learned single Judge was dismissed by the Division Bench in the case of the Bihar State Cooperative Land Development Bank Ltd. and another V/s. Anil Kumar Singh and others, 2003 (3) PLJR 77. Mr. Sinha learned counsel appearing on behalf of the Bank very fairly concedes that this Court had gone into the questions as to whether appointment was made during the ban - period without following the prescribed procedure and the question of over age but that shall not preclude this Court to give a fresh look into the matter. I am afraid, I cannot go into this question. Aforesaid pleas were raised before a learned single Judge as also before the Division Bench of this Court and they have negatived the same. Sitting singly I cannot go into those questions again.