LAWS(PAT)-1960-4-7

P N SARKAR Vs. STATE OF BIHAR

Decided On April 01, 1960
P.N.SARKAR Appellant
V/S
STATE OF BIHAR Respondents

JUDGEMENT

(1.) The case of the plaintiff is that in March, 1945, he was appointed by the Court of Wards as General Manager of Gidhaur and Dhamna Wards' Estates in the district of Monghyr on a graded salary of Rs. 400/- to Rs. 500/- per month. The appointment was made by the Board of Revenue with the sanction of the Provincial Government of Bihar. The order of the Board of Revenue, which is addressed to the Commissioner of Bhagalpur Division, reads as follows :

(2.) As to the case of Mr. P. N. Sarkar, even if your findings are taken in toto and the benefit of doubt given to him on charge of personal gain is not questioned, the charges proved are serious that the Board agrees with you that he should not he retained in the service of the estate. The Board, therefore, with the approval of Government directs that Mr. P. N. Sarkar may be dismissed from the service of the Court of Wards.

(3.) The following issues were framed by the learned Subordinate Judge :