- (1.) Leave granted.
(2.) The appellant before us was appointed as a Compounder on 12.11.1982 and his services stood confirmed by an order made on 15.12.1994.
(3.) On 1.1. 1997 a show-cause notice was issued to the appellant to give reply to the same by 3.1.1997 and his services were terminated. The ground upon which the services were sought to be terminated is as follows: "The Civil Surgeon, Hazaribagh, vide letter 2300 dated 23.12.1996 (copy enclosed) has informed the undersigned that letter no. 2681 dated 12.11.1982 no appointment letter has been issued to anyone. Hence, your appointment is fake. ";