JAGDISH NARAIN MALTIAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) This appeal is founded on a certificate granted by the Patna High Court under Article 133 (1) (a) of the Constitution.

(2.) The appellant was appointed as a Supply Inspector in 1948. In 1957, while he was in charge of the Wagerganj Godown a complaint of bribery was made against him. An inquiry was held into that complaint but eventually the appellant was removed from service by an order dated September 16, 1958.

(3.) On September 28, 1958 the appellant filed Writ Petition No. 87 of 1960 (1958 ) in the Patna High Court but that Petition was dismissed on 21-1-1960 presumably because a statement was made on behalf of the State Government that the appellant was not removed for misconduct but his services being temporary were terminated by a simple order of discharge.