BIROJ SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) By Court Heard learned counsel for the parties.

(2.) The appellant is aggrieved against the order dated 9 th January, 2012 passed in W.P.(S) No. 3845 of 2003, by which writ petition of the petitioner has been dismissed, on the ground that the petitioner did not produce his appointment letter and did not show that he has been appointed on the sanctioned post after following all procedures for appointment and his service has been terminated in view of the Government instruction, whereby it has been directed that all person who have been wrongly given appointment after 1 st January, 1988 , their services may be terminated.

(3.) Learned counsel for the appellant submitted that all the documents of the respondent State itself clearly indicate that direction was given only to remove those persons who were given appointment illegally or by not following the procedure and who were appointed after 1 st January, 1988. The writ petitioner was not an appointee after 1 st January, 1988 but was appointed on 1 st January, 1988 , therefore, petitioner's services could not have been terminated in the exercise of power, which they are deriving from the Government orders, which only says that a person appointed after 1 st 2 January, 1988 be removed.