KAMAL KISHORE PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned senior counsel for the petitioner, learned counsel appearing on behalf of the Municipal Corporation as well as learned counsel for the State. The petitioner is aggrieved by an order dated 5.4.2007 issued by the Administrator, Municipal Corporation, Biharsharif, whereby his services have been terminated with effect from 5.4.2007. The impugned order is said to have been issued in pursuance of the orders dated 14.2.2000 and 11.10.2004 passed in C.W.J.C. No. 2687 of 1999 and C.W.J.C. No. 2052 of 2004 respectively.

(2.) The petitioner's case is that there was strike called by the employees of erstwhile Biharsharif Municipality (now Municipal Corporation) in the year 1991 and to meet the emergent situation the petitioner was engaged on daily wage basis for the purpose of collection of municipal tax.

(3.) It is his further case that seeing the petitioner's performance, on the recommendation of Selection Committee, the petitioner was appointed as Tax Collector in the pay-scale of Rs. 775-1015/- by Memo No. 1074 dated 29.10.1992 issued under the signature of Special Officer', Biharsharif Municipality (erstwhile). It is his case that he thereafter continued as such without any interruption.