DEO KRISHNA DINKAR Vs. STATE

JUDGEMENT

(1.) HEARD .

(2.) PETITIONER , who is a class -4 employee serving in the office of the Regional Director, Animal Husbandry Department, Central Range, Patna, has filed this application for setting aside the order dated 11.1.1999, annexure -15, whereunder his appointment as a class -4 employee has been terminated on the ground that the same was made by the Regional Director, who had no authority to make appointment on class -4 post.

(3.) LEARNED counsel for the State -respondents does not dispute the aforesaid position as he has candidly admitted in paragraph 5 of the counter -affidavit that on 31.3.1991, the date on which the petitioner was appointed as class -4 employee by the Regional Director the Regional Director was vested with jurisdiction to make such appointment.