AUDH NARAIN SINGH Vs. COLLECTOR

JUDGEMENT

(1.) This is an application under Article 226 of the Constitution praying that a writ of certiorari or any direction in the nature of certiorari be issued quashing the order of removal of the petitioner and also the order passed by the Commissioner dated the 26th of October 1956, continuing the order of removal of the petitioner. It is further prayed that a writ of mandamus or direction in the nature of mandamus be issued to the opposite parties to treat the applicant as a tahvildar in the sub-treasury at Lal-ganj in the district of Azamgarh.

(2.) The facts which are necessary for the appreciation of the points urged, are that the petitioner was appointed as tahvildar in the year 1949 in the Azamgarh treasury. Tahvildars are employed in the cash department of the treasuries of the Government On the 20th April 1956, when the petitioner went to the treasury, he was told by the Tahsildar that his services were terminated and that he should give charge of his office to Shri Radhey Shyam Aganwal and consequently the petitioner gave charge of the office. A representation was sent by the petitioner against that order of removal to the Collector, Azamgarh, and when no reply was received to that representation, the petitioner sent another representation to the Commissioner of Gorakhpur Division. The Tahsildar also sent the report to the Collector to the effect that he had asked the petitioner to hand over charge of his office. On the 26th of October 1956, the petitioner received an intimation rejecting his representation. The present petition was filed in this Court on the 10th of January 1957. It is this order of removal of the petitioner passed by the District Magistrate and confirmed by the Commissioner in appeal, that has been challenged by means of this writ petition.

(3.) The main contention raised by the petitioner is that he is a civil employee of the State Government and consequently entitled to the protection of Article 311 of the Constitution.