(1.) In this case, the petitioner, Punit Lall Shah, has obtained a rule for an appropriate writ, under Article 226 of the Constitution against the State of Eihar, to show cause why its order, dated the 3rd September, 1955 (Annexure C), to his application, discharging him from service, should not be quashed.
(2.) The opposite party has shown cause through the Government Advocate against the rule, and also filed a counter-affidavit.
(3.) The petitioner was appointed a temporary Sub-Deputy Collector on the 6th December, 1947. Thereafter, on the 4th June 1949, he was appointed to a substantive post in the Bihar. Subordinate Civil Service on probation. On the 22nd February, 1954, the petitioner was served with a letter by the Government of Bihar, through the District Magistrate, to show cause, within one month of the receipt of the order, why his services should not be terminated forthwith for the reasons given in this letter. This letter is Annexure A, and, is in the following terms:
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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