UMAKANT MANDAL Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) THIS application is directed against the order issued vide memo no. 2626 -30 dated 7.5.1997, as contained in annexure 3, whereby and whereunder the petitioner has been terminated.

(3.) A counter affidavit has been filed on behalf of the respondents stating therein that the petitioner was appointed in a manner unknown to law and the norms laid down for such appointment were not followed to the extent that neither posts were advertised nor names were called for from the employment exchange. Learned counsel for the State, however, submits that before passing of the order, as contained in annexure 3, a show -cause notice was given to the petitioner and this fact is born out from the impugned order itself.