CHANDRA SEN SHARMA Vs. SUPERINTENDING ENGINEER

JUDGEMENT

(1.) THIS writ petition is directed against an order of the Executive Engineer, Hydro Electric Division, Budaun, terminating the petitioner's services as Sub-Station Attendant under him with effect from 30th November 1962,

(2.) THE undisputed facts of the case which are relevant to the questions in controversy may be stated briefly.

(3.) ON November 27, 1962, Sri V. D. Seth, Superintending Engineer, Hydel Ganga Circle Alfgarh, addressed a confidential D. O. (Annexure D to the counter affidavit) to Sri C. P. Nigam, Executive Engineer, Hydro Electric Division, Budaun, enquiring from him as to whether any disciplinary proceedings had already been started against the petitioner or not and if not then directing him to take "necessary action for terminating his service by giving him one month's pay in lieu of notice as per terms and conditions applicable to the temporary Government servant.'