PAWAN KUMAR OJHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) In this case, the petitioner is making prayer for quashing of Memo No. 851 dated 30th May, 2001 (Annexure-1) whereby and whereunder the services of the petitioner has been declared to have been appointed illegally without following the procedure of appointment and removed the petitioner from the service. It has been submitted that on 31st December, 1992, local advertisement was published for appointment to the post of Clerk. The petitioner and others were called through Employment Exchange. Interview letter was issued vide letter dated 5th February, 1993 (Annexure-3). Interview was conducted and the petitioner was declared as a successful candidate.

(2.) The Divisional Establishment Committee on the basis of recommendation appointed the petitioner and others vide letter dated 27th January, 1994 (Annexure 4 to this writ petition) on the post of Clerk in the pay scale of Rs. 1200-1800.

(3.) The petitioner after being appointed, joined the post of Clerk on 29th August, 1994 in the office of Assistant Director, Buniyadi Shiksha Sadan and was getting salary regularly.