RAM PRAVESH KUMAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) IN this writ application the petitioner has prayed for quashing of the, office order contained in Memo No. 600, dated 05.06.1998 issued under the signature of Director, Land Acquisition and Rehabilitation, Department of Water Resources, Government of Bihar, whereby the services of the petitioner was terminated on the ground that the Rehabilitation Officer, who had appointed the petitioner had no authority or power to make such appointment and therefore, the initial appointment of the petitioner was illegal.

(2.) THE petitioner was appointed in the year 1986 by issue of an Office Order vide Annexure 1 under the signature of Rehabilitation Officer, Medium Irrigation Project, Ranchi, to the post of Chain Man (Janzeer Wahak). Subsequently, by issue of a letter dated 12th January, 1989 the Director, Land Acquisition and Rehabilitation, Department of Water Resources, Government of Bihar the petitioner was promoted to the post of Amin.

(3.) SUBSEQUENTLY , in the year 1998 by issue of Annexure 9, i.e., the impugned order, the service of the petitioner was terminated.