RAJEEV RANJAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard counsel for the parties.

(2.) F3y this writ application, the petitioner has prayed for quashing the office order dated 28.6.2002 as contained in Annexure-8 whereby and whereunder he has been removed from his services.

(3.) It is submitted by learned counsel for the petitioner that pursuant to the advertisement as contained in Annexure-2 dated 12.11.1997, the petitioner by virtue of the order as contained in Annexure-4 dated 21.11.1997 was appointed on the post of Dresser in Sheikhpura Police Dispensary on temporary basis by the Superintendent of Police, Sheikhpura and by the impugned order, he has been removed. It is submitted by learned counsel for the petitioner that since the petitioner was appointed pursuant to an advertisement, he could not have been terminated on some other grounds as he continued on the post for about five years.