NAVEEN KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) THIS writ application is directed against the order issued vide memo no. 862 dated 29.6.2000 as contained in Annexure 5 whereby and whereunder the petitioner has been terminated.

(3.) LEARNED counsel for the petitioner submitted that the petitioner was duly selected by the Establishment Committee on the basis of names recommended by the employment exchange and, therefore, it would not be proper for the authorities to say that he was appointed by back door method or he obtained appointment on the basis of forged documents. It is further submitted that circular as referred in the impugned order vide letter no. 16440 dated 3.12.1980 has no application in this case and the petitioner was appointed on Class IV post in mufassil office of the Education department.