S.B. Sinha, J. - (1.) This application is directed against an order of termination dated January 31, 1996 as contained in Annexure 'D' to the writ application whereby and whereunder the services of the Petitioner were terminated with immediate effect, as per terms and conditions of his appointment order No. 2 dated January 28, 1978, and he was asked to collect one month's pay from the Cashier, Andaman Adim Janajati Vikas Samiti.
(2.) The fact of the matter lies in a very narrow compass. By reason of an offer of appointment dated January 28, 1978 as contained in Annexure 'A' to the writ application, the Petitioner was appointed as an Assistant in the Office of the Chairman of the Respondent, inter alia, on the following conditions: The services of Shri T.A. Thomas will be at the disposal of the Samiti and will be liable for termination by one month's notice from either side or one month's pay in lieu thereof.
(3.) On or about September 16, 1988, the Petitioner was promoted on the recommendation of the Staff Recruitment Committee, to the post of Special Assistant on regular basis. However, a charge sheet was issued as against the Petitioner in terms of a memorandum dated September 23, 1991, as contained in Annexure 'C' to the writ application. A disciplinary proceeding was initiated and the same had been continuing when the aforementioned impugned order dated January 31, 1996 was issued.;