SHIV DASS KHAJURIA Vs. STATE OF J&K

JUDGEMENT

(1.) THIS is an application by the petitioner for grant of an appropriate writ quashing an order by which the petitioner has been discharged from service.

(2.) THE undisputed facts out of which the present application arises are as follows: -

(3.) THE petitioner was appointed on 10th March. 1955 as a temporary clerk as against a temporary post in the Government Paints and Mineral Factory Jammu. On 10th April, 1956 he was transferred to the office of the Deputy Director of Industries Jammu, as a clerk. It is said that due to certain irregularities committed by him and acts of insubordination he was placed under suspension by the Deputy Director of Industries on 27th November. 1956. The grounds of suspension, however, were not supplied to the petitioner for about four months. It was on 6th April, 1957 that he was served with the grounds of suspension and he submitted his explanation on 11th April, 1957. Thereafter, it appears, the petitioner served a notice under section 80, C. P. C. to the opposite party on 25th July, 1957. Then by an order dated 27th August, 1957 the Director of Industries discharged the petitioner from service and this order was communicated to the petitioner on 4th October, 1957.