THAKUR SUDHIR KUMAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) THIS application is directed against the orders, as contained in annexures 3, 5 and 6, whereby and whereunder the petitioner has been dismissed from services and his appeal and memorial filed against the order of dismissal have been rejected.

(3.) LEARNED counsel for the petitioner submitted that there was no fair play in the departmental proceeding, inasmuch as sufficient opportunities were not given to the petitioner to produce his witnesses nor copies of statements of witnesses were supplied. It is further submitted that the witnesses were examined behind his back, and, therefore, order of dismissal must be held to be violative of the principles of Natural Justice.