THE STATE OF BIHAR Vs. RAMASHISH YADAV

JUDGEMENT

(1.) This Appeal under Clause 10 of the Letters Patent is preferred by the respondent State of Bihar against the judgment and order dated 30th November 2010 passed by the learned single Judge in CWJC No. 4265 of 2006.

(2.) The matter at issue is the appointment of the respondent-writ petitioner as a compounder under the Superintendent of Police, Sheikhpura in 1997 and termination of his service on 28th June 2002 on the premise that his appointment was bad and illegal.

(3.) Under order dated 21st November 1997 made by the Superintendent of Police, Sheikhpura, the writ petitioner came to be appointed as a compounder. The said appointment came under the scanner. After giving notice to show cause, under order dated 28th June 2002, the service of the writ petitioner came to be terminated. After a round of litigation before this Court in CWJC No. 9411 of 2003, the said order was challenged in departmental appeal. Under order dated 17th June 2005 made by the Deputy Inspector General of Police, Munger, the order of termination of service was upheld. Feeling aggrieved, the petitioner approached this Court under Article 226 of the Constitution in above CWJC No. 4265 of 2006.