TAPEN SEN, J. - (1.) HEARD Mr. Ambar Nath Banerjee, learned counsel for the petitioner and Mr. Suresh Kumar, learned Junior Counsel to the Additional Advocate General for the State -respondent.
(2.) THE petitioner is aggrieved by the order dated 27.05.2000 passed by the Regional Deputy Director of Education, Santhal Pargana, Dumka, by reason whereof his services have been terminated. The petitioner submits, that upon setting aside and quashing, by issuance of a Writ of certiorari, the aforementioned consequential reliefs such as reinstatement, regularity and other benefits be given to him which, in normal course, would have ensured in his favour had not been terminated from service. The short facts which necessarily draws attention of this Court for purposes of adjudication hereof are that pursuant to an advertisement issued in the year 1988, albeit on the notice Board of the Office of the Sub Divisional Educational Officer, Pakur, for purposes of appointment to the post of clerks on temporary basis, the petitioner having come to know about it, applied. As a consequence thereof, he was subsequently appointed on 20.01.1989 by Annexure -2 on the basis of an Office Order issued under the signature of the District Education Officer, Sahebganj.
(3.) THE learned counsel for the respondents, here at this stage, begs leave to point out that this is the gross irregularity that was committed inasmuch as a mere notice on the Notice Board could not be said to be a proper advertisement and therefore consequential appointment on the basis thereof was illegal.;