VIJAY KUMAR MISHRA Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) THE order, as contained in annexure 1, issued vide memo no. 659 dated 26.5.2000, is under challenge, whereby and whereunder the petitioner has been terminated from the post of peon.

(3.) A counter affidavit has been filed on behalf the State enumerating therein that the petitioner was appointed by a process unknown to law, inasmuch that neither the post was advertised nor it was circulated by issuing notice in the office, and, therefore, the authorities after issuing show - cause notice to the petitioner and considering his claim terminated him.