Sikri, C. J. - (1.) In this petition under Art. 32 of the Constitution, the petitioner, Madan Mohan Prasad, challenges the order of the Government of Bihar, dated January 15, 1972, terminating his services. He urges that this order violates Art. 311 (2) of the Constitution and also violates his fundamental right under Arts. 19 (1) (f) and 31 (1) of the Constitution because the order, in effect, amounts to forfeiture of the pension earned by him.
(2.) The relevant facts are these. In response to an advertisement in the Bihar Gazette, dated April 28, 1954, the petitioner applied for one of the posts of Munsifs. The relevant portion of the advertisement runs as follows: " The appointment will be made for a period of one year terminable at one month's notice on either side but the candidate appointed will have prospects of being absorbed later in permanent cadre of the Bihar Civil Service (Judicial Branch)."
(3.) By notification dated January 5, 1955, the petitioner along with others, was appointed as a temporary Munsif. In para 2 of the notification it was stated as follows: " These appointments have been made against the temporary posts sanctioned in Government Order No. IC-502/54A-1197 dated 9-2-1954. The term of appointment of these temporary Munsifs can be terminated at any time by either party giving notice of one month.";