- (1.) THIS is an application by the petitioner Anandllal Verma under Article 226 of the Constitution praying for an appropriate writ, direction or order: (i) to quash the show-cause notice dated 4 December 1963 issued by the Law Secretary requiring him to show cause why he should not be removed or dismissed from the Rajasthan Judicial Service, and (ii) to quash the order of suspension of the petitioner dated 6 July 1963 issued by the Registrar of this Court placing the petitioner under suspension as also the enquiry proceedings and the report held and made by C. B. Bhargava, J.
(2.) THE petitioner has also prayed for a declaration that be is entitled to be reinstated. A prayer has also been made for a direction or writ by way of prohibition or otherwise to prohibit the Rajasthan State from proceeding further against the petitioner.
(3.) THE petitioner was appointed to the office of Munsif in the Rajasthan Judicial Service on 1 July 1959 on two years' probation by the Governor of Rajasthan. He was confirmed In the year 1961. He took over charge of the office of Munslf-Magistrate, Nawa, Nagpur district, on 20 April 1962.;