SANTAN SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) THIS writ application is directed against the orders as contained in Annexures 4 and 10. Vide order as contained in Annexure 4 the petitioner has been dismissed from service on conclusion of a departmental proceeding and the order of dismissal has been affirmed vide order as contained in Annexure 10 by the appellate authority.

(3.) A counter affidavit has been filed on behalf of the respondents stating therein that a show cause notice was given to the petitioner and charges were served upon him and thereafter the petitioner appeared in the departmental proceeding and, therefore, the principles of natural justice were followed.