R.R. Prasad, J. - (1.) Heard learned Counsel appearing for the petitioner and learned Counsel appearing for the State.
(2.) Learned Counsel appearing for the petitioner submits that Deputy Collector, Dumka had prepared a panel for appointment in terms of circular dated 3.12.1980. Subsequently, Deputy Collector, vide his letter dated 25.6.1993 made recommendation to the Director, Indigenous Medicine, Dumka to make appointment to those persons whose names were recommended by him. Accordingly, the petitioner was appointed on 8.7.1993 and the petitioner joined in the office of District Indigenous Medical Officer, Putulbona, Dumka and then was being paid salary regularly but all on a sudden in the month of December, 1993, salary of the petitioner and also of others similarly appointed as that of the petitioner was stopped by the Treasury Officer, Dumka on the plea that appointments of the petitioner and others are illegal. Thereupon District Indigenous Medical Officer. vide his letter dated 30 :2.1993 (Annexure-4) wrote a letter to the Treasury Officer intimating therein that the appointments of the petitioner and others are quite legal and, therefore, he made request to him to pay the salary to the petitioner whereupon the petitioner again started getting salary. While the petitioner was discharging his duties to the satisfaction of the authorities, he received a letter dated 17.7.2002 (Annexure-7) issued by the Secretary, Department of Health and Family Welfare, Government of Jharkhand, respondent No. 2 whereupon petitioner and others similarly appointed were called upon to establish that they have been validly appointed. Pursuant to that petitioner and others appeared before respondent No. 2 and produced all the relevant papers to show that they had validly been appointed. But the Secretary, Department of Health and Family Welfare, respondent No. 2 terminated the services of the petitioner and other four persons, namely, Narayan Paswan, Deep Chandra Verma, Manoj Kumar Verma and Birendra Ram Das.
(3.) Being aggrieved with that order, this writ application has been filed.;