ABHAY KUMAR PANDEY Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the petitioner and J.C. to Government Pleader No.1 for the respondents.

(2.) BY this writ application, the petitioner has prayed for quashing the order as in Memo No. 274 dated 12.12.1997 as contained in Annexure -17 whereby and whereunder the services of the petitioner have been terminated. Learned counsel has also prayed for quashing of the general direction issued by the Secretary of the Department concerned as contained in Annexure -12 dated

(3.) A counter affidavit has been filed on behalf of the respondents wherein it is stated that the petitioner was not appointed after following the provisions of Articles 14 and 16 of the Constitution of India inasmuch as that the post was not advertised and, therefore, the services of the petitioner were liable to be terminated.