SATYA NARAYAN MANDAL Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Ms. Renu Jha, learned counsel appearing for the petitioner and Mr. Intekhab Hasan, AC to AAG-13, for the State.

(2.) With the consent of the parties the writ petition has been heard with a view to final disposal at the stage of admission itself.

(3.) The petitioner has prayed for quashing of the order bearing Memo No. 2502 dated 12.12.2014 issued under the signature of the Civil Surgeon cum Chief Medical Officer, Katihar, impugned at Annexure 12, in so far as it relates to the petitioner, whose name appears at serial no.3 of Kandika-3, whereby the petitioner's appointment has been terminated, inter alia, on grounds that it was illegal/ forged.