FAZAL KARIM Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) The petitioner has sought quashing of the order contained in Memo No. 270 dtd. 11/10/2000 which according to him has been made available under the provisions of Right to Information Act in the month of June, 2018 whereby the petitioner has been dismissed from service of Assistant Engineer as well as for quashing of the order dtd. 8/3/1996 whereby the representation/request of the petitioner for voluntarily retirement has also been rejected.

(3.) The petitioner joined the services of the Government in the year 1979 and worked to the satisfaction of his employer till about 1995. On the request of the petitioner for grant of 200 days of extra ordinary leave for making Haj pilgrimage, the petitioner was granted three months extra ordinary leave with effect from 10/5/1995.