MANOJ KU. MISHRA Vs. DISTRICT JUDGE

JUDGEMENT

(1.) HEARD Mr. B. Pujari, learned counsel for the petitioner and Mr. J.P. Pattnaik, learned Additional Government Advocate.

(2.) THE petitioner seeks intervention of this Court to set at naught the order dated 29.09.2004 terminating his services as Class -IV employee in the establishment of District Judge, Khandhmal -Boudh at Phulbani.

(3.) THE petitioner was required to submit his explanation as to why his services shall not be terminated as it was alleged on behalf of the opposite party -authority that his appointment as a Process Server was illegal as he had not been empanelled prior thereto as a Candidate Peon. The petitioner submitted his explanation insisting that the action proposed was illegal as he had never been appointed as Process Server and in fact he was appointed as a Peon. Be that as it may, by the impugned order dated 29.09.2004 his services were terminated with effect from 30.09.2004.