- (1.) In the accompanied writ application, the petitioner has inter alia prayed for quashing of office order dated 13.05.2002 (Annexure 7) of the Water Resources Department, Government of Bihar, by which, the State Government took a decision for termination of the petitioner and also for quashing of office order dated 29.04.2010 (Annexure 10), by which, the petitioner was terminated from services and further for reinstatement with all consequential benefits.
(2.) The facts, as emanated from the writ application, in a nutshell is that the petitioner was initially appointed as an Accounts Clerk in the River Valley Project, Government of Bihar in the year 1971. Subsequently, the services of the petitioner was confirmed vide memo dated 01.07.1976 of the Additional Secretary, Government of Bihar, Department of Irrigation and Energy. It has been stated that after re-organization of the State of Bihar, the petitioner was transferred and relieved to join in the Department of Water Resources and Energy, State of Jharkhand vide Office order dated 14.11.2000 and accordingly the petitioner joined as Bill Clerk vide office order dated 21.12.2000. It has further been stated that thereafter, the petitioner was relieved to join his duties in the office of Chief Engineer, Water Resources Department, Ranchi vide memo dated 08.02.2003.
(3.) But suddenly, vide Memo dated 09.04.2002 (Annexure 6), the Deputy Secretary of the Government, Department of Water Resources, issued a show cause notice to explain as to why the services of the petitioner should not be terminated on account of illegal appointment. It has been stated that thereafter, the Department of Water Resources and Irrigation, Government of Bihar vide Memo dated 13.05.2002 informed the petitioner that his services has been terminated with immediate effect and Deputy Secretary of the concerned Department of the State of Jharkhand vide same Memo dated 13.05.2002 was requested to confirm the order of termination of the services of the petitioner at its own level.;