Deep Narayan Sinha, J. - (1.) This is a Rule calling upon the respondents to show cause why they should not forbear from giving effect to the order of dismissal dated 9-1-53, complained of in the petition, and/or why they should not rescind or withdraw the said order and/or why such other or further order or orders should not be made as to the Court seems fit and proper.
(2.) The facts of this case are shortly as follows: On 29-4-1950, the petitioner was appointed an Additional Rehabilitation Officer under the Relief and Rehabilitation Commissioner, West Bengal, with effect from the date he joined his duty. The appointment letter which is annexure 'A' to the petition, provides as follows: "The appointment is purely on temporary basis and liable to be terminated without any notice."
(3.) The petitioner was posted at Kalna in the district of Burdwan, and one of his duties was to disburse loans to refugees. It is alleged that in course of an inspection of the loan account it was discovered that there were instances of gross negligence and corruption. The Deputy Financial Adviser Refugee Rehabilitation Department Who made the discovery, drew up an interim report in which he made serious charges against the petitioner e.g. that he had granted loans against lands which did not exist or were under water, that a number of spurious Amalnamas had been used and the unfortunate refugees misled into parting with money without securing any benefits whatsoever. (Annexure 'B' to the petition). He recommended that the petitioner should be suspended forthwith and proceedings should be drawn up against him.;