NITISHWAR JHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD Mr. Ganesh Prasad Singh, learned counsel appearing on behalf of the petitioner, and JC to GP 5 for the respondents.

(2.) BY this application, the petitioner has questioned the order of termination dated 22.4.1999, as contained in annexure 24.

(3.) A counter affidavit and also a supplementary counter affidavit have been filed on behalf of the State. In paragraph 11 of the supplementary counter affidavit, it is stated that the petitioner submitted his reply of show -cause on 21.12.1998 and the same was considered and it was not found satisfactory, there fore, his salary was stopped and thereafter his services have also been terminated.