SHAILESH KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the respective parties.

(2.) The petitioner was a contract employee, if there are certain serious allegations, in that event, the domestic inquiry is warranted. Even in the case of temporary employee, stigmatic order may be a hurdle for future employment. The official respondents have not resorted to initiate the domestic inquiry in respect of adducing evidence on behalf of farmers as well as petitioner in respect of alleged allegations relating to demand and acceptance of illegal gratification. In the light of these facts and circumstances, the petitioner has made out a prima facie case.

(3.) The petitioner may be placed under suspension or he may be reinstated till inquiry is initiated and completed.