DEWASHISH GHOSH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) In the present appeal under Clause-X of the Letters Patent of Patna High Court, the appellant has assailed the order dated 14.03.2012 passed by the learned Single Bench by which C.W.J.C. No. 4661 of 2012 filed by him has been dismissed.

(3.) Before the learned Single Bench, the appellant had assailed the order of the One Man Enquiry Committee dated 06.05.2011 constituted pursuant to the order of a Division Bench of this Court in the case of State of Bihar v. Sohan Roy and analogous cases dated 11.02.2010 as reported in 2010(2) PLJR 397, by which the appointment of the appellant was held to be illegal and termination justified.