AJIT KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) THIS writ application is being disposed of at the stage of admission itself.

(3.) THE petitioner has filed the present application for quashing the order dated 31.10.1996, issued by the Managing Director of the Chapra District Central Co -operative Bank, Chapra (hereinafter referred to as 'the Bank') terminating the services of the petitioner, who was working as an Assistant Engineer in the said Bank.