UMESH CHANDRA PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard counsel for the parties.

(2.) This writ application is directed against the order, as contained in annexure 1. issued vide memo No. 1252 dated 28.07.1998, whereby and whereunder services of the petitioner have been terminated.

(3.) It is submitted by learned counsel appearing on behalf of the petitioner that by virtue of the order, as contained in annexure 2 dated 31.03.1991, the petitioner was appointed on Class IV post by the Regional Director, Animal Husbandry, Government of Bihar, Patna and the petitioner continued in services and now without any rhyme or reason he has been terminated. It is further submitted that no specific reason has been mentioned in the order impugned and it is simply stated that his appointment was found to be illegal.