CHHEDAN MAHTO Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard counsel for the parties.

(2.) This writ application is directed against order dated 2.9.2000, issued under memo No. 265-2, as contained in annexure 1.

(3.) It is submitted by learned counsel for the petitioner that the petitioner was engaged as boat care taker by virtue of the order, as contained in annexure 3 dated 26.9.1997 on daily wages and thereafter the petitioner continued to work as boat care taker and by the order impugned he has been terminated.