BHARAT RAM Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) The relief sought for in the present application is for quashing the order dated 15.4.2000 bearing memo No. 452 by which the services of the petitioners have been terminated.

(3.) The petitioners were appointed on the post of clerk pursuant to the recommendation of the Divisional Establishment Committee vide memo No. 6546-48 dated 25.7.1989 issued under the signature of the then R.D.D.E. Tirhut Division, Muzaffarpur along with one Sri Prakash Kumar Verma. It would be the case of the petitioners that their names were duly registered with the Employment Exchange. Their appointments came to be made in pursuance of their names having been requisitioned for and forwarded by, the Employment Exchange. The services of the aforesaid Sri Prakash Kumar Verma appointed like the petitioners came to be terminated for alleged irregularities in the appointment leading to the institution of the CWJC No. 4958 of 1992 by him. By an order dated 21.7.1992 this Court while setting aside the order of termination directed the authorities to hold enquiry in to the legality of the appointment and then arrive at a fresh conclusion. By order dated 8.4.1994 at Annexure 7 the appointment of the said Sri Prakash Verma was then restored by the respondents.