RAJEEV KUMAR Vs. STATE OF BIHAR AND OTHERS

JUDGEMENT

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

(2.) In this case, the petitioner was appointed on contract basis and while he was discharging the duty, it was found that he was involved in several misdemeanour. Whereafter, the petitioner was given a show-cause. The reply of the petitioner was considered by the authority and found that the same was not satisfactory, that led to his disengagement from the service.

(3.) Learned counsel for the petitioner has tried his best to persuade this Court that it is required a full fledged inquiry and the manner the petitioner has been proceeded cannot be treated that he was given proper opportunity to defend his case.