NAWALKISHORE RAI Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) The engagement of the appellants as Kisan Salahkars came to be terminated vide order dated 10th of July, 2016 communicated by the District Agriculture Officer, Vaishali upon the approval of the District Magistrate.

(3.) The contention of the learned counsel is that the termination has resulted on account of the lodging of an F.I.R. on the basis of a report which does not contain any material. A copy of the information, which refers to an enquiry having been conducted and having been made the basis for lodging an F.I.R. dated 26.05.2016, is on record. The same alleges that with the connivance of certain officials as well as the appellants and other similarly situate persons, several crores of Government funds have been diverted and misappropriated.