RADHAMOHAN PADHI Vs. STATE OF ORISSA AND ORS.

JUDGEMENT

(1.) THE Petitioner was appointed as a chairman in the office of the District Statistical Officer, Koraput by order dated 27 -12 -1965. The District Statistical Officer, Koraput, by order dated 10 -3 -1969 terminated his service. That termination is challenged as contrary to law in this writ application.

(2.) ACCORDING to the Petitioner while the Petitioner had been entrusted to give bath to a young daughter of the District Statistical Officer on 9 -3 -1969, she started crying. The opposite party No. 3, the District Statistical Officer, wanted to find out the reason as to why she was crying. The Petitioner contends that he indicated to him that possibly because soap water had got into her eyes he had been crying. The opposite party No. 3 is alleged to have lost temper and slapped the Petitioner on his back. When the Petitioner wanted to find out as to why he was being unnecessarily assaulted, the opposite party No. 3 took out his right slipper and gave a beating with it to the Petitioner and directed the Petitioner to leave his house. On 10.3.1969, when the Petitioner went to attend office he was served with the impugned order of termination of service.

(3.) THE order of termination is as follows: