DHARMENDRA KUMAR TIWARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) THIS writ application is directed against order dated 24.11.2000, issued vide memo no. 1687, as contained in annexure 1, whereby and whereunder the appointment of the petitioner on the post of orderly peon has been cancelled.

(3.) IN the counter affidavit filed on behalf of the respondents, it is stated that the posts as such were not advertised nor any procedure known to law was followed in appointment of the petitioner and others and reservation and roster policy were not followed.