SHIV SHANKAR PRASAD SINHA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Challenging order dated 27.01.2005, the petitioner has approached this Court.

(2.) Heard the learned counsel appearing for the parties and perused the documents on record.

(3.) The brief facts of the case are that, the petitioner no. 1 was appointed vide memo dated 02.12.1992 by the Director, Secondary Education, Government of Bihar and he joined the Aanti High School on 02.01.1993. Similarly, the petitioner no. 2 was appointed vide memo dated 17.08.1992. The appointment was made pursuant to advertisement no. 1/1988. The petitioner no. 2 was posted as Assistant Teacher in Rosra, High School Samstipur. On 27.01.2005, a show cause notice was issued to the petitioners which has been challenged by the petitioners in the present proceeding.