SUBODH KUMAR DAS Vs. SUB DIVISIONAL OFFICER

JUDGEMENT

(1.) IN this writ petition the petitioner, a Government Tahsildar, has challenged the order of termination of his service.

(2.) THE petitioner was selected to be appointed as Tahsildar on January 5, 1961 (Annexure 'a') and he joined the service on January 13, 1961 (Annexure 'b') after executing an agreement as directed.

(3.) THOUGH the petitioner performed his duties and discharged his function faithfully and efficiently, he was suspended from service by an order dated December 27,1977 issued by the respondent No. 3 the Additional district Magistrate, 24 Parganas.