CHANDRA KANT SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the petitioner and the State.

(2.) Petitioner has filed this writ application assailing the office order, bearing Memo No. 641 dated 22.2.1997, Annexure -12, whereunder for his failure to produce the original appointment letter, his appointment in the Directorate of Land Acquisition and Rehabilitation Department of Water Resources, Government of Bihar on the post of clerk has been terminated.

(3.) LEARNED counsel for the petitioner states that while passing the aforesaid order, Annexure -12, his reply dated 20.12.1996, Annexure -11 setting out the reasons for not producing the appointment letter before the authorities was not considered. Later, when the petitioner could trace out his appointment letter, he produced the same before this Court by filing rejoinder affidavit annexing his appointment letter, bearing office order No. 246 dated 20.9.1986, Annexure -13, which appointment letter, according to the counsel for the petitioner, is genuine and those who had produced genuine appointment letter in compliance to the notice issued by the Department like Sunil Kumar Singh and others have been allowed to serve the department and Sunil Kumar Singh is presently serving in the office of Water Resources Department in the State of Jharkhand after bifurcation of the State.