NAWAI KISHORE SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) THE petitioner was working as Dalpati. In view of the decision of the Government in 1990 he became a Government employee. Having become a Government employee, the petitioner could not be removed from the service without taking steps as are required to be taken for removal of a Government employee. In the instant case, such removal can only be effected by initiating a disciplinary proceeding against the petitioner and by concluding that disciplinary proceeding in accordance with law after following the requirements of natural justice.

(3.) IN such view of the matter, the purported order of termination dated 31st July 1992 is set aside. All steps taken including the show cause issued subsequent to 31 st July, 1992 are also set aside, it shall, however, be open to the respondents to initiate a fresh -disciplinary proceeding against the petitioner, if they are so advised. Within a period of twelve weeks from the date of service of a copy of this order upon the respondents, the appropriate respondent shall consider whether the petitioner was gainfully engaged in other profession or vocation since 31st July, 1992 until today and if they find that he was not so engaged, the respondents shall pay the salary of the petitioner from 31st July, 1992 until today within a period of two weeks from the expiry of the aforementioned twelve weeks. In the event, it is found that the petitioner was so engaged, the respondents shall ascertain as to how much the petitioner had earned during that period and if such earning was less than his salary, the difference shall be paid to the petitioner by the respondents within the period as mentioned above. The above findings of the respondents shall be communicated to the petitioner in writing. It is made clear that in the matter of making such enquiry whatever assistance the respondents will seek from the petitioner, the petitioner shall make the same available to the respondents.