SURYA SHEKHAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the petitioner and learned counsel for the State.

(2.) PETITIONER has filed this writ application for quashing of office order dated 2.12.2004 contained in memo no. 832 (vidhi) passed by respondent no. 2, whereby and whereunder he has been discharged from service without giving any opportunity of being heard, on the basis of letter no. 7820 dated 28.10.2003 issued by respondent no.1. Further prayer has been made for reinstatement of petitioner in service with all consequential benefits.

(3.) A counter affidavit has been filed in the case by the Acting Headmaster of the School in support of the impugned order that petitioner was not entitled to continue any further in service.