T SIVALINGAM RAO Vs. ACCOUNTANT GENERAL

JUDGEMENT

(1.) THE petitioner was appointed in 1972 as a lower division clerk in the office of the Accountant -General, Orissa as a candidate belonging to the Scheduled Caste. While he was continuing in service, he was served with a Notice on 8th June, 1977, that his services would be terminated with effect from the date of expiry of a period of one month from the date of service of the notice_Vide Annexure_l, Four representation made by the petitioner against the order of termination was rejected and the order of rejection was intimated to him on 15 -2 -78 vide Annexure_2. The petitioner prays for issuance of an appropriate writ quashing Annexures 1 and 2 and directing the opposite parties to reinstate him in service and to give all service benefits which would have accrued to him had he continued in service.

(2.) THE petitioner challenges the order of termination of service on the following grounds ;

(3.) RULE 3 of the said Rules provides as Follows: