SATISH KUMAR Vs. STATE OF BIHAR AND OTHERS

JUDGEMENT

(1.) Heard learned counsel for the petitioner and State.

(2.) The petitioner is aggrieved by the order of termination passed by the respondents contained in Annexure-9.

(3.) Manifold submissions have been advanced by the petitioner challenging the order of termination. Learned counsel appearing on behalf of the petitioner submits that the petitioner was not paid subsistence allowance, despite repeated request and the respondents proceeded against the petitioner and inflicted punishment. He referred to the second show-cause notice (Annexure-8), which indicates that the second show-cause notice was only an empty formality.