M.KARPAGA VINAYAGAM, J. - (1.) INDU Bhushan Dwivedi, the petitioner herein, aggrieved by the order of the Government dated 22.02.2006 dismissing him from service from the post of Sub Divisional Magistrate, Chaibasa on the basis of the recommendations sent by the High Court through the letter dated 30.01.2006, has filed this writ petition praying to quash the same and to grant consequential benefits.
(2.) THE short facts, relevant for the disposal of the writ petition, are as follows. The petitioner was appointed as a Munsif in the year 1982. He was promoted in the year 1986 and posted as a Sub Divisional Judicial Magistrate, Madhubani. In the year 1989, he was transferred to Chaibasa as Sub Divisional Judicial Magistrate.
(3.) ON 02.07.2003 a news was published in the daily newspaper 'Dainik Jagran' alleging that the petitioner assaulted the accused, who was remanded before him in his residence and the constable escorting the said accused. On noticing this news, the petitioner sent a letter to the District Judge, Chaibasa on 03.07.2003, the copy of which was sent to the Registrar General requesting them to inquire into the matter as this news was false. However, on the basis of the report from the Registrar of the Civil Court, the High Court passed a suspension order on 05.07.2003, initiating the disciplinary proceedings and asking him not to leave the headquarters without obtaining prior permission of the Registrar General of the High Court.;