ALAM Vs. STATE OF BIHAR

JUDGEMENT

(1.) This application has been filed for quashing the order dated 9th of August, 1999 passed by the District Education Officer, West Champaran (Annexure-1), whereby the service of the petitioner as Clerk has been terminated.

(2.) Short facts giving rise to the present application are that by order dated 18th November, 1991 petitioner was appointed as Clerk on a purely temporary basis till regular appointment and posted at Baidyanath High School, Jagapatti, West Champaran. Petitioner was served with the show cause notice dated 2.12.1998 (Annexure-3) asking him to show cause as to why his services be not terminated. It is the stand of the petitioner that in pursuance of the said show cause notice he submitted his explanation and sent the same to the District Education Officer, West Champaran under certificate of posting on 4.1.1999. Thereafter the petitioner was served with another show cause notice dated 10.4.1999 informing him that in response to the earlier show cause notice he had not filed any reply and in case no reply is received within a week it will be presumed that the petitioner's appointment is invalid and his services shall be terminated. Petitioner asserts that in response to the aforesaid show cause notice he sent his reply under certificate of posting to the District Education Officer on 12.6.1999. The impugned order indicates that the decision to terminate his service has been taken as the petitioner had not produced any document/record to substantiate his case.

(3.) Counter affidavit has been filed by respondent No. 2 and in paragraph 10 thereof it has been stated that the order impugned has been issued "after examining the show cause and the documents made available.