ASHOK KUMAR DAS Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the respondents.

(2.) The petitioner has filed the instant application praying for quashing the order contained in Memo no.56 dtd. 27/2/2017 issued under the signature of the Additional Secretary, Animal Husbandry and Fisheries Department, Government of Bihar, whereby the petitioner was dismissed from service.

(3.) The case of the petitioner in brief is that he was appointed on 12/5/1983 as Touring Veterinary Officer and was posted at Sonva in West Singhbhum. In the year 2009, he was promoted and posted as the District Animal Husbandry Officer in Madhubani.