BINDESHWAR CHOUDHARY Vs. STATE OF BIHAR AND JHARKHAND

JUDGEMENT

(1.) It is unfortunate that the respondents appeared in this case and filed vakatatnama in June, 2001 but on call none appears on behalf of the respondents. However, after a while, in course of argument on behalf of the respondent, Mr. V. Shivnath appeared and prayed for time for filing counter affidavit. Since more than six months have passed and no counter affidavit has been filed, I am not inclined to grant further time for filing counter affidavit.

(2.) I have heard Mr. A.K. Sinha, learned Sr. counsel appearing on behalf of the petitioner and Mr. V. Shivnath learned counsel on behalf of the respondents.

(3.) The petitioner has prayed for in CWJC No. 1627/2001 for quashing the order dated 2.2.2001 by which he has been dismissed from service by virtue of a departmental proceeding initiated against him. It appears that the petitioner was charge sheeted on the allegations of not vacating the rooms occupied by him in a Guest House, non-compliance of the order with regard to joining at the Head Quarters during the period of suspension and not handing over the charge of Toy Development Centre.