GYANENDRA NATH SRIVASTAVA Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD counsel for the parties and considered the counter affidavit filed on behalf of the State.

(2.) THIS writ application is directed against the order of removal as contained in Annexure -1.

(3.) A counter affidavit has been filed on behalf of the respondents stating therein that the petitioner was proceeded against departmentally for disobedience of the directions of the authorities and also using abusive language to his superior authorities and charges was substantiated in course of enquiry and it is a proved case of misconduct and, therefore, the order of removal has been passed.