Ajit Kumar, J. - (1.) Heard learned counsel for the parties.
(2.) By means of this writ petition, the petitioner has questioned the order dated 28th May, 2011 passed by 2nd respondent asking the Block Development Officer to take action against the petitioner and submit new proposal for appointment of Gram Rozgar Sewak in place of petitioner.
(3.) The argument advanced on behalf of the petitioner is that the order is punitive in character as it has been passed on the basis of the some ex parte enquiry held against him and in which the petitioner was not given any opportunity to participate. Since findings arrived at in the enquiry and had been taken to be as foundation of the order passed, it has cast stigma also on the character of the petitioner.;