- (1.) Heard learned counsel for the parties.
(2.) Though the prayer made in the writ petition is couched in a different language but essentially the petitioner is seeking annulment of the order of termination dated 30th May,1992 and reinstatement in the light of the judgment passed by the Patna High Court in CWJC No. 6575 of 2009 stating that his case is similar to that of the said petitioner. Petitioner has also referred to one or the other directions passed by this Court in W.P.(S) No. 2670 of 2010 and W.P.(S) No. 5924 of 2003 to seek reinstatement and regularization in service. Instances have also been given of judgment passed in W.P.(S) No. 5629 of 2010.
(3.) The factual matrix of the case as disclosed from the pleadings reveals that petitioner is also one of the beneficiaries of appointments made in the year 1989 and in 1980's in an irregular and illegal manner which were terminated by the order dated 30th May, 1992, Annexure-2 to the present writ petition issued by the Secretary, Department of Health, Medical Education and Family Welfare, Government of Bihar.;