GAUAI RAMAN JHA Vs. BIHAR STATE FOREST DEVELOPMENT

JUDGEMENT

(1.) In this writ petition the order dated 8 -1 -1982 as contained in Annexure 8 to the writ petition passed by the respondent No. 2 is in question.

(2.) By the reason of the said order the respondent No. 2 terminated the petitioner's services on the ground that his services are not required. By the said order the petitioner, however, was offered one month's salary. The petitioner has stated in the writ petition that prior to passing of the said order a departmental enquiry was initiated against the petitioner. The petitioner wanted to inspect the records and further prayed for sometime which was not acceded to. However, it is admitted that the aformentioned disciplinary proceeding was not continued and the petitioner's services were terminated by virtue of the aforementioned letter as contained in Annexure -8.

(3.) Mr. P.K. Prasad, learned Counsel appearing on behalf of the petitioner has drawn my attention to the statement made in paragraphs 18 and 19 of the writ petition. In the aforementioned paragraphs it has specifically been mentioned that other persons who were junior to the petitioner have been retained. The petitioner has further stated that he was the senior -most Account Officer under the respondent No. 1. These allegations made in the writ petition are not denied in the counter affidavit.