AWDHESH KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) THE petitioner has challenged the order as contained in Annexure 2 dated 21.12.1996 whereby and whereunder he has been terminated from services on the ground that he is an appointee after the cut -off date i.e. 20.10.1991.

(3.) FROM Annexure 2, it appears that the petitioner and Arun Kumar and Ors. as referred to above were terminated by the common order. Since part of the order impugned was quashed, by this court vide order as contained in Annexure 5 and duly affirmed in LPA vide order as contained in Annexure 6, in my opinion, the case of the petitioner is squarely covered by the orders passed by this court as referred to above.