V.D.Bargava, J. - (1.) This is a petition under Article 226 of the Constitution filed by one Bhagwat Saran Srivas-tava, who had been appointed as a consolidator on 11-11-1955.
(2.) According to the petitioner, he had worked satisfactorily and that his record has been clean throughout. According to him on 20-4-1957 the Settlement Officer happened to be on an inspection tour in the petitioner's circle. He required the Petitioner's fortnightly diary which was in the custody of the Consolidation Officer, for inspection. During that period the petitioner had been recording, all the daily work on loose sheets of paper. He was also required to submit some further documents and the documents, according to the opposite party were not in accordance with rules. He was asked immediately to apply for leave for one month. Thereafter he was asked to get himself transferred. The same day opposite party No. 2 asked opposite party No. 3 to take charge from the petitioner in anticipation of leave. On 22-4-1957 the petitioner was asked to hand over charge to one Sukhdeo Lal Amin, (Consolidation). The petitioner again joined on 22-5-57 in the forenoon. He was served with a notice to the following effect: "Please take notice that your services are no longer required in the department of Consolidation of Holdings and are terminated with immediate effect. You are however allowed one month's pay in lieu of notice." The petitioner sent a representation to the Director of Consolidation, Lucknow, but he does not know what happened to it.
(3.) The petitioner's complaint is that he was afforded actually no opportunity to meet the charges against him, and that the termination of services was in direct contravention of Article 311 of the Constitution. He further contends that the decision of the opposite party is based on bias against the petitioner and is against the principle of natural justice,;