CHAKRADHAR JHA Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) This writ application is directed against the order, as contained in annexure 4, issued vide memo No. 26 dated 5.1.2002, whereby and whereunder the petitioner and others have been dismissed from services for want of their first date of appointment.

(3.) It is submitted by learned counsel for the petitioner that the petitioner initially was engaged to work on daily wages since 1980 and thereunder he was considered along with others for regular appointment on Class IV posts, namely, Nal Koop Khalasi, by duly constituted committee on 3.2.1983 and the committee finding them eligible for the posts of Nal Koop Khalasi appointed them on substantive basis vide order, as contained in annexure 2, and the petitioner thereafter continued to work on the post of Nal Koop Khalasi and he was promoted to the post of Nal Koop Mistiy vide order dated 11.1.1993. In the meantime, a show-cause notice was given to the petitioner and similarly situated persons to furnish the date of their first appointment. The petitioner furnished the date of his first appointment, which would be evident from annexure 5, but the authorities without any rhyme or reason dismissed him and others from services by the order impugned without holding any inquiry in the matter.