PRADIP KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE petitioner who was in the services of the Civil Court, Munger, has challenged the order No. 34(P) dated 1st April, 1998, passed by the learned District & Sessions Judge, Munger, whereby and whereunder, his services were terminated w.e.f. 2nd April, 1998.

(2.) AS the case can be disposed of on a short point, it is not necessary to discuss all the facts, except the relevant one.

(3.)