CHANDRAJEET KUMAR Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) Petitioner was appointed as Block Community Mobilizer (for brevity, BCM) on a contractual basis. The period of contract was 04.09.2010 to 03.09.2013. While discharging his function, allegations were levelled against him by Asha Facilitators. On the basis of such allegations, the petitioner was directed to file a show cause. A very detailed and elaborate show cause has been filed by the petitioner dealing with all the points.

(3.) Learned counsel for the petitioner submits that bona fide exercise of power in view of the provisions contained in Clause 10f of the contract, simplicitor would not have left the petitioner with any remedy in the instant proceedings. However, termination of the petitioner is on basis of allegations.