BINOD KUMAR VERMA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard counsel for the parties and considered the counter affidavit filed on behalf of the respondents.

(2.) The order, as contained in Annexure 1, issued vide Memo No. 2434 dated 27th September, 2001, is under challenge, whereby and whereunder the petitioner has been terminated.

(3.) It is submitted by learned counsel for the petitioner that the petitioner by virtue of order, as contained in Annexure 4, was appointed in the Directorate of Adult Education, but he is being terminated as an employee of Non-formal Education Scheme. It is further submitted that one Radhey Shyam Sharma, who was also co-appointee along with the petitioner vide Annexure 4, and was terminated showing him an employee of Non-Formal Education Scheme, had approached this Court in C.W.J.C. No. 12182 of 2003. The aforesaid writ application was disposed of and the order of termination was quashed with a direction to reinstate him with all consequential monetary benefits. It is further submitted that same questions had fallen for consideration before this Court in two writ applications and vide orders, as contained in Annexure 18 series those writ applications were allowed and terminated employees of Non-Formal Education Scheme were directed to be reinstated.