ABID MOHOMMAD KHAN, SON OF AZIZ MOHOMMAD KHAN, EX-SUB-INSPECTOR, EXCISE AND CUSTOMS OF JUNA RISALA, INDORE Vs. THE STATE OF MADHYA BHARAT

JUDGEMENT

(1.) THIS is a petition for a writ of mandamus under Art. 226 of the Constitution.

(2.) THE petitioner was an employee of the former Holker State and was appointed in the State Service under Huzur Shree Shankar Order No. 353 dated 29 -5 -1948. After the merger of that State in Madhya Bharat, the petitioner was absorbed in the service of the integrating State and was confirmed in the cadre of 75 -5 -125. In 1954 he was posted at Barnagar as a Sub -Inspector in Customs and Excise Department.

(3.) THE petitioner contended that his dismissal from service by the Commissioner was illegal. He also complained that he had not been given reasonable opportunities to explain the circumstances against him, both during the inquiry and before his dismissal. He made a representation to the State Government in which he raised various grounds and requested the Government to reconsider his case and to give him redress by ordering him to be reinstated.