YOGENDRA PRASAD Vs. STATE OI BIHAR

JUDGEMENT

(1.) HEARD counsel for the parties. This application is directed against order dated 1.7.2004, whereby and whereunder the petitioner has been terminated.

(2.) ACCORDING to the case of the petitioner, he was appointed on Class III post under the Civil Surgeon -cum -Chief Medical Officer, Gopalganj in the year 1990 pursuant to an advertisement issued by the authorities. The petitioner worked although and now by the impugned order, he has been terminated.

(3.) IN the meantime, the petitioner and some other persons similarly situated, approached this Court in C.W.J.C. No. 5535 of 2001 for quashing of order dated 15.3.2001, issued vide memo No. 215(4)/ Health, Patna, whereby and whereunder directions were issued to stop payment of salary to the petitioner and others. This Court vide order dated 29.6.2001 stayed the operation of the order impugned, but, in the meantime, show -cause notice was issued to the petitioner and by the order impugned he was terminated.