AMARESHWAR SAHAY, J. - (1.) HEARD the parties.
(2.) THE prayer of the petitioner in this writ petition is to quash the office order contained in Memo No. 3342, dated 06.09.1997 (Annexure -7) passed by the Director, Land Acquisition, Rehabilitation and Water Resources Department, by which, the service of the petitioner was terminated on the ground that the Rehabilitation Officer had no jurisdiction/ authority to appoint the petitioner to the post of Chainman and, therefore, his appointment was illegal. The case of the petitioner is that he was initially engaged as a Daily Wage Employee in Class - IV as Chainman by the Deputy Collector in the Land Acquisition and Rehabilitation Department. He was working in the Land Acquisition Office at Muzzaffarpur. All of a sudden, vide Memo No. 51, dated 15.09.1988 (Annexure -1), he was removed from the service with immediate effect on the ground that his service was not required. In this manner, 62 persons were removed from the service.
(3.) IT is stated that the petitioner was subsequently appointed on the vacant post of Chainman (Class - IV) by issue of Office Order dated 29.07.1989 as contained in Annexure -3, on the basis of the fact that his services was found satisfactory on daily wage basis. By issue of office Order No. 2113 dated 09.06.1994, a notice was served on the petitioner asking him to file show -cause as to why his services be not terminated with immediate effect. The petitioner filed his show -cause.;