SRI RAM Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) THIS writ application is directed against the orders as contained in Annexure 8 dated 15.7.1995 and Annexure 10 dated 30th April, 1998 respectively whereby and whereunder the petitioner has been dismissed from services and order of dismissal has been affirmed by the appellate authority.

(3.) IT further appears that in the same proceeding again an order was issued as contained in Annexure 8 dated 15.7.1995 dismissing the petitioner from services. The order as contained in Annexure 8 thereafter was challenged in appeal before the Divisional Commissioner which ultimately was dismissed.