VISHNU PRASAD Vs. WATER RESOURCE DEPARTMENT

JUDGEMENT

(1.) Heard finally with consent.

(2.) By this writ petition the petitioner has challenged the order of termination dated 1/11/2016, Annexure P-1.

(3.) The brief facts are that petitioner was initially appointed as Time keeper (Daily-wages employee) on 14/1/1988. Since then he is working continuously. Further case of petitioner is that he had given surety in respect of loan payment by coworker Baliram and said co-worker had committed some fraud with finance company, therefore, offence under Sections 420, 467, 468, 471, 409 and 120-B/34 of IPC was registered against the petitioner alongwith other co-accused persons. The petitioner was arrested on 5/3/2016 and was enlarged on bail by the High court on 22/6/2016, but petitioner was not permitted to join the duties therefore, he has approached this court and on the direction of this Court he has been permitted to join his duties and thereafter by the impugned order without conducting any enquiry and without giving an opportunity of hearing his services have been terminated.