MOHAN RAJAK Vs. STATE OF BIHAR

JUDGEMENT

(1.) This writ application has been filed for quashing the orders, dated 19.9.1985 and 17.7.1985, contained in Annexures-1 and 1/A, whereby service of the petitioners was terminated.

(2.) It appears, previously a bench of this Court had dismissed this writ application on 21.1.1986 in limine. Thereafter the matter was taken up before the Supreme Court in Civil Appeal No. 2480 of 1985. The order of this Court was set-aside with a direction to admit the writ application for hearing the parties. At the same time the respondent-authorities were also directed to re-instate the petitioners with effect from 1st August, 1986, subject to the final result of this writ petition. In view of the aforesaid order petitioners have been admittedly continuing in service.

(3.) It appears from the facts of this case that with a view to make appointments, in the month of April, 1982 advertisement was made by the District Employment Officer in daily newspapers including Indian Nation to fill up the posts of Lower Division Clerks in the office of the Deputy Development Commissioner, Dumka.