ASHOK KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE petitioner has assailed the order of termination from service as contained in memo no. 375 dated 2.4.1999 passed by the respondent no. 2, the District Education Officer, Sitamarhi contending that it is illegal, arbitrary, without jurisdiction, as well as, without application of mind on non est grounds and, therefore, unconstitutional.

(2.) LET there be highlighted the material facts at this juncture so as to appreciate the merits of the 1/1/2013 Page 10 Suman Kumar Verma Versus Union Of India petition.

(3.) THE factual profile, as well as, the material circumstance and the chronology of events emerging from the record have been considered. The only question, which needs consideration and adjudication in this writ petition, is as to whether the appointment of the petitioner could be said to be legal or not ?