AMARESHWAR SAHAY, J. - (1.) HEARD the parties. In this writ application, the petitioner has prayed for quashing of the order dated 18/04/2007, contained in Annexure -5 to the writ application, whereby the petitions has been dismissed from service.
(2.) THE facts in short and that the petitioner was departmentally proceeded for the charge that be being a Driver of Jeep allegedly threw keys of the Car on the table of the Additional Collector, Dhanbad in June 2004 and refused to drive his vehicle. In the departmental proceeding the Enquiry Officer held that the charges against the petitioner were proved and, thereafter, the Disciplinary Authority passed the impugned order for dismissal of the petitioner from service. The said order of dismissal has been challenged by the petitioner in this writ petition.
(3.) IN course of argument, Mr. Das learned Counsel appearing for the petitioner, drew my attention to Annexure -3, i.e. the order sheet of the conducting officer showing that he was directed to dismiss the petitioner from service. The extract of the order dated 05.10.2004/08.10.2004, contained in Annexure -3, is quoted herein below for ready reference: Varnacular Text;