PRATAP NARAYAN MISHRA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and the respondents.

(2.) Petitioner in this writ application has challenged the order dated 30.11.2006 passed by the Respondent-Director, Secondary Education, Bihar, Patna, as contained in Annexure-1, by which services of eight teachers of different schools including this petitioner have been dispensed with from the date of their first date of joining in the School on the ground that they had obtained appointment on the basis of forged appointment letters.

(3.) From the impugned order, it appears that an enquiry was held and from the records of the Department it was found that they had obtained their appointment on the basis of fraud and forgery played by them. The order also mentions that they will not be entitled to any benefit of their services.