RAM KISHORE SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) The present writ petition has been filed for setting aside the order dated 12.06.2002, whereby and whereunder the petitioner has been terminated from his services. The petitioner has further prayed for setting aside the order dated 20.09.2006, by which the representation of the petitioner has been rejected.

(2.) The brief facts of the case, according to the petitioner, are that the petitioner was appointed as a clerk by the then Regional Deputy Director of Education, Muzaffarpur on temporary basis from 01.02.1968 to 15.03.1988 in the office of the District Superintendent of Education, Sitmarhi. Thereafter, the services of the petitioner is said to have been extended from 01.04.1988 to 30.04.1988. Thereupon, the services of the petitioner is said to have been extended up to 31.05.1988 and then up to 30.06.1988.

(3.) It is the case of the petitioner that the petitioner was reappointed on provisional basis by the District Education Officer, Sitamarhi on 13.02.1989 and finally, the services of the petitioner was terminated by the impugned order dated 12.06.2002, passed by the Regional Deputy Director of Education, Tirhut Division, Muzaffarpur on the ground that the prescribed procedure required to be followed for the purposes of making appointment was not followed while making appointment of the petitioner herein nor roaster clearance was taken nor the rules of reservation were followed and further, the appointment of the petitioner was not made by the competent authority, hence, the appointment of the petitioner was illegal and irregular.