SHIVENDRA KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) THIS writ application is directed against the order, as contained in annexure -13, whereby and whereunder the services of the petitioner have been terminated.

(3.) A list of the clerks working in Muzaffarpur Division under the respondents has been brought on record by way of supplementary affidavit, where the name of Ravindra Kumar Tiwary is at serial no. 1. and that of the petitioner is at serial no. 4.