STATE OF BIHAR Vs. ANIL KUMAR SINGH

JUDGEMENT

(1.) JUDGMENT <DJG>MR.NAVANITI PRASAD SINGH,J.</DJG> 1.- State is in intra-Court appeal against the judgment and order dated 11.05.2010 passed by learned Single Judge of this Court in CWJC No. 2199 of 2009 whereby the learned Single Judge of this Court has been pleased to quash the termination order issued under Memo No. 413 dated 30.12.2003.

(2.) We have heard learned counsel for the State and the learned counsel for the writ petitioner/respondent.

(3.) Having perused the judgment and order under appeal, we are of the view that the learned Single Judge has not committed any error that requires interference. The learned Single Judge has clearly found that the termination order issued against the writ petitioner/respondent was without any show cause notice and without any proper enquiry. It was not a case that the writ petitioner/respondent had worked for over 10 years on basis of forged appointment letter. It is not in dispute that the writ petitioner/respondent had been working on daily wages in a Project School and it was pursuant to directions issued by the District Magistrate that the District Education Officer adjusted him against permanent vacant post in one of those Schools and appointment letter was issued in his favour.