SUSHIL KUMAR SINHA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) THE writ petition has been preferred by petitioner against the order dated 19.12.2000 whereby and whereunder the Director, Land Acquisition and Rehabilitation -cum -Deputy Secretary, Water Resources Department, Government of Bihar. Patna terminated the service of petitioner.

(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.) IT is alleged that though there is a ban of appointment made by the Government vide Personnel and Administrative Reforms Department, Bihar -Patnas letter No. 7689 dated 11.6.1986 but the petitioner was appointed on 11.12.1986 in violation of the said order and the appointment was made without following the procedure of appointment and the reservation policy.