BASUDEO RAI Vs. STATE OF BIHAR

JUDGEMENT

(1.) The writ application has been filed for following reliefs:-

(2.) Specific case of the petitioner is that without issuance of any show cause notice or affording opportunity of hearing, petitioner has been dismissed from the service by the respondents authorities. It is submitted on behalf of petitioner that the impugned order is non-speaking and does not reflect application of mind. Impugned order is against the statutory rules and in violation of principle of natural justice.

(3.) Per contra, learned counsel for the State submits that after affording ample opportunity of hearing to the petitioner, vide letter no. 408 dtd. 12/7/2006 and letter no. 428 dtd. 19/7/2006, the impugned order has been passed by the respondents authorities.