ASHOK KUMAR KANAUJIA Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) THIS application is directed against the order, as contained in annexure 1, whereby and whereunder the petitioner has been terminated.

(3.) IT appears that pursuant to direction of this Court in CWJC No. 1386. of 2004 the matter was again reconsidered by the authorities and finding the appointment of the petitioner ab initio void he was terminated from services after affording opportunity of hearing. The petitioner had appeared in person and had put forth his defence.