Virender Singh - (1.) Aggrieved of order dated 31.7.2015 passed in W.P.(S) No.6276 of 2009 whereby, challenge to the order of cancellation of the appointment of writ petitioner has been rejected, the instant Letters Patent Appeal has been filed.
(2.) Heard.
(3.) Dr. S.N.Pathak, learned senior counsel, referring the decision of this Court rendered in Krishna Jee and others v. State of Jharkhand and others reported in 2006(4) JLJR 702 contends that after the decision of this Court in the aforesaid case, it was not open to the respondent-State to terminate the service of appellant. It is submitted that at the first instance 932 persons were identified as beneficiaries of malpractices during the selection and thus, the respondents are bound by their own stand. It is contended that the learned Single Judge erred in law in ignoring the fact that subsequently also this Court in Ranjay Kumar Singh v. State of Jharkhand and others reported in 2009(4) JLJR 543 quashed the order of dismissal from service which was initiated on the allegation of over writing and interpolation in the Master Chart and therefore, order impugned is liable to be interfered with.;