RAGHUNANDAN YADAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner as well as learned AC to GP 4 appearing on behalf of the State of Bihar.

(2.) The petitioner seeks quashing of the letter issued vide memo No. 781 dated 25.03.2010 (annexure-35) by the Civil Surgeon-cum-Chief Medical Officer, Samastipur in compliance of the order of this court dated 12.11.2009 passed in CWJC No. 4674 of 2006, whereby the petitioner's service has been terminated. The petitioner also seeks quashing of the report of the Civil Surgeon containing a finding that letter No. 1326 dated 28.11.1989 was a forged appointment letter. The petitioner seeks consequential relief of his reinstatement in service as Health Educator, accordingly, after quashing of the impugned order and the report.

(3.) It is the petitioner's case that pursuant to an advertisement issued by the office of Civil Surgeon-cum-Chief Medical Officer, Madhubani in the year 1989, he had applied for his appointment as Health Educator and he was invited for interview as he had the requisite qualification. After undergoing the process of selection, the petitioner was appointed as Health Educator and appointment letter to this effect was issued under the signature of Civil Surgeon-cum-Chief Medical Officer, Madhubani vide letter No. 1326 dated 28.11.1989. The petitioner, accordingly, submitted his joining and continued as such without any complaint against him. His service was made permanent vide memo No. 441 dated 12.02.1993.