- (1.) In the accompanied writ application, the petitioner has, inter alia, prayed for quashing/setting aside the order passed by respondent no. 2-Deputy Commissioner, Dumka as contained in Memo No. 442/Go. dated 25.02.2010 whereby the services of the petitioner as 'Dalpati' has been terminated.
(2.) The factual matrix, bereft of unnecessary details, in a nutshell is that the petitioner was initially appointed as 'Dalpati' of village Gopikander in Gopikander block in the district of Dumka on 30.11.1996 and the said appointment of the petitioner was confirmed/approved in terms of Rule 4 (ii) of the Gram Raksha Dal Rules, 1949 by order dated 03.11.1997, under Annexure 1 to the writ application. It is stated that by Memo No. 1982 dated 06.11.2009 (Annexure 2) a show cause notice was issued to the petitioner, alleging manipulation made by the petitioner in respect of his date of birth, to which the petitioner replied on 04.12.2009 vide Annexure 3 to the writ application. Thereafter, vide Memo No. 442/Go dated 25.02.2010, under Annexure 4 to the writ application, the petitioner's services has been terminated.
(3.) Being aggrieved by the impugned order of termination, the petitioner has approached this Court under Article 226 of the Constitution of India for redressal of his grievance.;