NARENDRA PRASAD SINGH Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) This appeal is directed against the judgment and order dated 04.08.2016 passed by the learned single Judge in CWJC No.201 of 2016 whereby the writ petition challenging the order dated 12.09.2015 passed by the District Programme Officer, (Establishment), Siwan whereby the services of the appellants were terminated in pursuance of Letter No.412 dated 24.06.2015 issued by the Joint Secretary, Education Department, Bihar, Patna has been dismissed.

(3.) Learned counsel appearing for the appellants submitted that the judgment passed by the learned single Judge is patently illegal and manifestly perverse. He has failed to appreciate that the appellants were appointed as per the direction of the Supreme Court and, therefore, they could not have been removed from the service. He has also failed to appreciate that the appellants were imparted proper training and they appeared in examination conducted by the Bihar School Examination Board (for short 'the Board'), Patna.