AKHILESH KUMAR JHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) THIS application is directed against the order, as contained in annexure t, issued vide memo no. 315 dated 1.9.1999, whereby and whereunder the petitioner has been terminated from services.

(3.) LEARNED counsel for the State with reference to the counter affidavit submitted that the petitioner was appointed on Class III post without advertising the post and it appears to be a case of back door appointment.