MOHAMMAD SHAMSUL HAQUE Vs. MEMBER BOARD OF REVENUE

JUDGEMENT

(1.) THIS is a petition under Article 226 of the Constitution for quashing the order of dismissal dated 31 -3 -1954 passed by the Member, Board of Revenue, Sambalpur, in the following circumstances:

(2.) MR . Das, appearing on behalf of the petitioner, urges the point that the order of dismissal is illegal and liable to be quashed as there has been a distinct infringement of the rules In not allowing the present petitioner a personal hearing before passing the final order of dismissal.

(3.) I agree.