SHAMBHU KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) The present writ petition has been filed for quashing the order dtd. 1/7/2022, contained in Letter No.1001, issued by the District Agriculture Officer, Lakhisarai, whereby and whereunder the services of the petitioners have been terminated from the post of Kisan Salahkar in one line by an unreasoned order.

(2.) Shorn of the unnecessary details, it would suffice to state that it is the contention of the respondents that after the judgment dtd. 2/4/2019 was passed by a co-ordinate Bench of this Court in C.W.J.C. No. 16309 of 2010 (Indrakant Sharma & Ors. vs. State of Bihar & Ors.), the respondents had conducted verification of the applications filed by the candidates for being engaged as Kishan Salahkar, in view of the following observations made by a co-ordinate Bench of this Court, which is reproduced hereinbelow:-

(3.) The learned counsel for the respondents has further submitted that since the applications of the petitioners were found to be defective, their engagement as Kishan Salahkar has been cancelled.