PRABHAT KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) I .A. No. 2355 of 2008 has been filed for intervention on behalf of one Kamlesh Kumar Singh.

(2.) PRESSING the application for intervention learned Counsel submitted that he is affected inasmuch as consequent to the appointment of the petitioner in pursuance of the earlier writ petition filed by the petitioner the services of the intervener have been terminated. Since the intervener has already filed a separate substantive writ application numbered as CWJC No. 15380 of 2006, this Court is not persuaded to allow the intervention application. In any event the controversy in the present writ application is limited to the extent of age of the petitioner only.

(3.) THE petitioner was appointed as a Shiksha Mitra initially on contract basis for 11 months. This came to be extended for another tenure of 11 months valid from 10.4.2004 to 10.3.2005. During this period his services were terminated by an order dated 16.7.2004 which was assailed by him in CWJC No. 16334 of 2004 and in pursuance of orders 'passed therein the Collector directed his reappointment and he joined on 1.2.2007. He is now aggrieved by order dated 27.8.2007 passed by respondent no. 8 terminating his services afresh on the ground that he appeared to have two dates of birth i.e. 12.12.1975 and 5.3.1988.