RAJESH KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) The appellant in the present case is seeking to challenge the judgment dated 20.09.2018 passed by the learned Writ Court in Civil Writ Jurisdiction Case No. 2417 of 2016.

(2.) By the impugned judgment the learned Single Judge has refused to interfere with the order as contained in Memo No. 2406 dated 29.07.2013 issued by the District & Sessions Judge, Darbhanga terminating the services of the petitioner-appellant on the post of Clerk in the establishment of the Civil Court, Darbhanga. It appears that the petitioner-appellant is holding a qualification/citation of 'Sahityaalankar' - Hindi Vidyapeeth, Deoghar and is claiming the same as equivalent to a Bachelor degree from a recognized university.

(3.) In the writ application the petitioner claimed that pursuant to the advertisement (Annexure '4' to the writ application), he applied for the post of Clerk, the office of the District & Sessions Judge, Patna (respondent no. 2) issued the Admit Cards and as the petitioner came out successful in the written examination, he was called for interview and finally selected vide communication as contained in Memo No. 737/Conv. dated 05.12.2012 issued under the signature of the respondent no. 2 (Annexure '7' to the writ application). He was accordingly issued the appointment letter.