- (1.) THE present writ petition has been preferred mainly for challenging the order of termination dated 27th August, 2008, which is at Annexure1 to the memo of the present petition.
(2.) COUNSEL for the petitioner submitted that the petitioner was serving as Para Teacher in the school, in question, since 2003 and without giving any notice, without holding any inquiry and without any inquiry report, the so called complains, filed by some persons have been presumed to be true and correct and the services of the petitioner have been terminated. Thus, there is gross violation of principles of natural justice and without any justifiable reason, the services of the petitioner have been terminated with effect from 27th August, 2008. It is further submitted by the counsel for the petitioner that the so called complain made by some persons, a copy whereof, have not been supplied to the petitioner nor any opportunity of being heard have been given to the petitioner otherwise, the petitioner would have pointed out that there is no substance in the complain made by those villagers. Moreover, no inquiry has been conducted nor any report has been given to the petitioner on the contrary, a letter dated 24th January, 2009 has been written by the respondents that the charges levelled against the present petitioner have not been proved and they are found to be false and hence, the petitioner may be reinstated.
(3.) COUNSEL for the respondents submitted that the villagers had put certain allegations against the petitioner and these allegations were inquired into by the Block Statistical Supervisor, Garhwa and on the basis of the report given by the Block Statistical Supervisor, Garhwa, a decision has been taken for termination of the services of the present petitioner.;