JAGESHWAR RAY Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) THE petitioner has prayed for quashing the order of termination as contained in memo no. 891 dated 30.3.2000 as contained in Annexure 6.

(3.) ACCORDING to the case of the State as disclosed in the counter affidavit, it would appear that the petitioner was appointed on compassionate ground not knowing the fact that his father was also a Government servant under the State of Bihar. The petitioner never disclosed this fact either in the application for appointment on compassionate ground or subsequent to that. When this matter was brought to the notice of the State authorities, they re -examined the question of appointment of the petitioner and it was found to be in violation of the circular of the State Government and, therefore, the order impugned was issued.