DR. SIYARAM ROY Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) This writ petition under Article 226 of the Constitution of India has been filed for issuance of writ of certiorari for quashing the order as contained in Memo dated 22.02.2013 (Annexure-13) passed by the Director-in-Chief, Health Services, Government of Bihar, Patna by which services of petitioner has been dismissed.

(3.) Briefly stated, the facts of the case is that petitioner was appointed as Medical Officer, in Bihar Health Services in the year 1981 and was posted at the Dinara district of Rohtas as Medical Officer.