SANJAY KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) This writ petition has been filed by three petitioners for quashing the order dated 1st June, 1996 (Annexure-12) issued by respondent No. 3, whereby, the services of the petitioners have been terminated.

(2.) The case of the petitioners is that they were appointed on regular basis against permanent posts and their services were confirmed which would appear from letters dated 6-4-1991 which have been annexed to this writ petition as Annexurc-1, 2 and 3 respectively. In fact, the petitioners have not annexed their orders of appointment, but they have annexed the order of confirmation of their services.

(3.) The respondents in their affidavit have asserted that the said order of confirmation which were passed by the Secretary are contrary to the rules, and the said order of confirmation of the services of the petitioners were without approval of the Chairman, and when irregularity in the order of confirmation was detected then the Secretary of the Commission cancelled the same.