ASIN MOHAMMAD Vs. BIHAR EDUCATION PROJECT COUNCIL

JUDGEMENT

(1.) The petitioner prays for a writ in the nature of certiorari for quashing the order bearing Memo No.MGT/Appeal/282/14-5284 dated 9.8.2014 passed by the State Project Director, Bihar Education Council, whereby he has refused to interfere with the earlier order bearing Memo No.3778 dated 3.6.2013, whereby and whereunder the appointment of the petitioner as Assistant Programme Officer was terminated. Copies of the order dated 3.6.2013 and 9.8.2014 are impugned at Annexures 13 and 17 respectively.

(2.) The petitioner has also prayed for quashing of the order dated 7.10.2014 passed by the respondent Development Commissioner cum- Chairman, Executive Committee, Bihar State Project Council, whereby the appeal of the petitioner has been dismissed and the order of the State Project Director has been confirmed. Copy of such order is impugned at Annexure 19 to the writ petition.

(3.) The facts of the case briefly stated is that an advertisement was issued by the State of Bihar inviting application on the post of Assistant Resource Persons in the year 2006. The petitioner responded to the advertisement and was appointed against one such post vide order dated 10.1.2007 of the State Project Director, a copy of which is present at Annexure-1. The appointment was for a period of 3 years or until the completion of the project whichever was earlier. Before the expiry of the tenure of 3 years that the services of the petitioner was extended vide order bearing Memo No.964 dated 3.2.2010 of the State Project Director present at Annexure-4 for a further period of 3 years ending on 31.3.2012.