SHASHI KANT PRASAD Vs. BIHAR STATE FOOD AND CIVIL SUPPLIES CORPORATION

JUDGEMENT

(1.) This petition is directed against an order dated the 26th March, 1984, passed by the respondent No. 2 as contained in Annexure-1 to the writ application whereby and whereunder the services of the petitioner as Assistant Godown Manager was terminated with immediate effect.

(2.) The facts of the case lie in a very narrow compass.

(3.) The petitioner at the material time was working as an Assistant Godown Manager at Saharsa. By an order dated the 7th May, 1980, the petitioner was placed under suspension. Thereafter, on the 6th March, 1981, the petitioner was furnished with a copy of a draft charge. The said draft charge is contained in Annexure-2 to the writ application. From a perusal of the said charge, it appears that the petitioner was charged with : (a) non-adjustment of certain advances, (b) shortage of foodgrains, and (c) failure to hand over certains papers.