Shree Chandrashekhar, J. - (1.) The petitioner is aggrieved of order dated 15.12.2014 by which he has been terminated from service.
(2.) Briefly stated, the petitioner was appointed as Teacher in the Primary School, Lalurapur, Chandankiyari on 05.07.1988. While posted as Incharge Headmaster at the Upgraded High School Baliapur, Karmatanr, Dhanbad, by an order dated 18.07.2013 he was placed under suspension. A chargememo dated 30.08.2013 in Prapatra'Ka' was served upon him on the allegation of showing more number of students and the corresponding entry on consumption of rice in the register which would indicate that he had kept 5 quintals rice for black marketing. In the enquiry, the petitioner has submitted his response taking a stand that 4.50 quintals rice belonged to Upgraded Primary School, Dhangatanr. One Anant Kumar Bhandari of Upgraded Primary School, Dhangatanr was examined during the enquiry in which he has admitted that 4.50 quintals rice of his school was deposited with the petitioner. Holding that the petitioner has not satisfactorily explained retention of 5 quintals rice he was dismissed from service. Aggrieved, the petitioner has approached this Court.
(3.) In the counteraffidavit, the stand reflected in the impugned order has been taken by the respondent-State.;