MITUL KUMAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the State.

(2.) This application is filed for directing the respondent to re-instate the petitioner to the Post of Class IV (Peon) of Darbhanga Judgeship, quashing the impugned order of termination contained in Memo No. 3086/91,G, dtd. 17/9/2014 (Annexure-4) passed by the Respondent No. 2 and decision of the Standing Committee of the High Court, dtd. 6/12/2016.

(3.) Counsel for the petitioner submits that the Advertisement No. 1/2014 for appointment of Class-IV in the Judgeship of Darbhanga, was published in the daily newspaper in Dainik Jagran on 3/2/2014.