VIJAY KISHOR PAUL Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) THIS appeal was admitted and notices were issued to the contesting respondents 2 to 4, but inspite of service of notices, the said contesting respondents have not appeared.

(2.) HEARD learned Counsel for the apellant and learned Counsel for the State.

(3.) ADMITTED facts of the case are that the appellant along with other persons was appointed as Field Officer in the year 1981 on ad hoc basis for a limited period, but subsequently they continued in service. However. services of the petitioner along with others were regularized by the respondent pursuant to office order dated 6.10.1987 and the petitioner continued on the said post for about 16 years. Thereafter, service of the petitioner was terminated on the ground that appointment was made without following the procedure and also without following the reservation policy. Petitioner challenged the said order of termination by filing the above mentioned writ petition. Learned single Judge while quashing the order of termination, held that the petitioner -appellant will not be entitled to salary for the intervening period.