Amareshwar Sahay, J. - (1.) Heard the parties.
(2.) The prayer of the petitioner in this writ petition is for direction to the respondents to reinstate him in service on the post of Panchayat Sewak after quashing the order of the Deputy Commissioner, Sahebganj dated 15.12.1997 as contained in Annexure-1 to the writ petition as well as the order of the Commissioner, Santhalpargana Division dated 15.03.2003 in Service Appeal No. 5/1999 as contained in Annexure-1/A to the writ petition, by which, the order of termination passed against the petitioner by the Deputy Commissioner was confirmed.
(3.) The case of the petitioner is that he was posted in Pokharia Panchayat as a Panchayat Sewak in the district of Sahebganj. He was served with an order dated 14.03.1996 of the Deputy Commissioner wherein it was stated that 80% of the amount under Jawahar Rojgar Yojna was advanced to different contractOrs. by playing fraud through back dating, Rs.77,000/- in collision with Mukhiya and, therefore, the petitioner was asked to submit his explanation as to why disciplinary proceedings be not initiated against him and a criminal case be not lodged against him.;