DUKHAMOCHAN MISHRA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned Senior counsel for the petitioner and learned Standing counsel No.21 for the respondents.

(2.) In view of the submissions of the learned counsels for the respective parties, this writ application is being disposed of on a short point.

(3.) In this writ application, petitioner has challenged the order of the Civil Surgeon-cum-Chief Medical Officer, Darbhanga, dated 20.6.2006, annexed as Annexure-6, by which services of the petitioner was terminated and the In-charge, Medical Officer, Primary Health Centre, Benipur, Darbhanga, was directed to lodge an FIR against him in respect of forged appointment letter on the basis of which he obtained his appointment as compounder.