- (1.) Heard Sri Hari Shankar Chaurasiya holding brief of Sri A.K. Srivastava, learned counsel for the petitioner, Sri Pramod Kumar Singh holding brief of Smt. Anita Tripathi, learned counsel for the respondents no.2 and 3 and Sri Upendra Singh, learned Standing Counsel for the respondent no.1.
(2.) This writ petition was filed seeking quashing of the order dated 2.7.1996 whereby his services were terminated with effect from 5.7.1996. During the pendency of the writ petition petitioner Molhu Prasad Chaudhary has expired and has been duly substituted by his heirs.
(3.) The submission of Sri Hari Shankar Chaurasiya is that the petitioner Molhu Prasad Chaudhary was not given any opportunity of hearing before passing the order of termination nor any charge sheet was given and in any case charges have not been held to be proved against late Molhu Prasad Chaudhary. He further submitted that the order of termination is a cryptic order and all that it records is that Molhu Prasad Chaudhary did not submit his explanation to the charges and he did not appear before the Enquiry Committee and therefore his services have been terminated.;