S.J. Mukhopadhaya, J. - (1.) The writ petitioner -respondent Vijay Nand Mishra was in the services of the State of Bihar in its T.B. Sanitorium, Itki, Ranchi. His services were terminated without giving any notice by impugned order dated 18th October, 1996 on the ground that his appointment was made at the instance of Dr. A.A. Mallick, the then Deputy Director, T.B., Bihar, Patna.
(2.) The learned Single Judge by impugned judgment and order dated 3rd October, 1997 in C.W.J.C. No. 3705 of 1996 (R), held the termination order as illegal and unjustified. The learned Single Judge also took into consideration that the writ petitioner -Vijay Nand Mishra having completed about 30 years of service, i.e. 14 years in the T.B. Sanitorium, Ranchi and about 16 years after absorption in Itki Sanitorium, Ranchi, granted relief in favour of the writ petitioner.
(3.) In this appeal, the appellants State of Bihar and others have taken similar plea that the appointment of writ petitioner -respondent Vij ay Nand Mishra having made at the instance of Dr. A.A. Mallick is illegal, he was rightly terminated from service.;