- (1.) 1. Heard the parties.
(2.) IN this writ application the petitioner has prayed for quashing the order dated 10.7.2000 issued by the Civil Surgeon - cum -Chief Medical Officer, Chatra by which the services of the petitioner has been terminated on the basis of direction issued by the Deputy Commissioner, Chatra vide order dated 24.6.2000. Both these orders have been annexed as Annexures 6 and 7 to the writ application. It appears that the petitioner along with other persons were appointed in the year 1981. The petitioner was given promotion from the post of Health Servant to Family Planning Worker by Order of the Chief Medical Officer -cum - Civil Surgeon, Hazaribagh vide order dated 19.11.1982. However, in 1986 the services of the petitioner was terminated along with seven other persons on the ground that appointment was not made in accordance with law. The petitioner along with other persons approached this Court in CWJC No. 1701/1986 (R) challenging the order of termination dated 24.10.1986. This Court by judgment and order dated 25.8.1987 allowed the writ application and set aside the order of termination with a direction to the Civil Surgeon to take appropriate action after recording satisfactory reasons. It appears that in pursuance of the order of this Court, the petitioner along with others reinstated in service and their services for the period 1.11.1986 to 18.10.1987 was regularised. Curiously enough, no action was taken by the respondents pursuant to judgment and order dated 19.10.1987 and the petitioner was allowed to continue in service. All of a sudden, the Deputy Commissioner, Chatra by his order dated 24.6.2000 directed the Civil Surgeon -cum -Chief Medical Officer, Chatra to terminate the services of the petitioner and to recover the entire salary which has been paid to the petitioner. In para 14 of the writ application it is stated that although the services of eight persons were terminated in 1986 and all of them reinstated as aforesaid but the instant order of termination has been passed only against the petitioner.
(3.) THE respondents, in their counter -affidavit, stated inter alia, that the initial appointment of the petitioner itself was illegal inasmuch as the Civil Surgeon does not have the power to make appointment of the petitioner. It is contended that the Commissioner -cum -Secretary, Health Department issued memo in 1999 to all the Commissioners directing them to terminate the services of those persons who were appointed after 1.1.1980. On the basis of the aforesaid order the Deputy Commissioner, Chatra issued order dated 24.6.2000 directing the Civil Surgeon to terminate the services of the petitioner.;