STATE OF KARNATAKA Vs. SHARADHA L. DODMANI

JUDGEMENT

(1.) This intra-court appeal arises out of the impugned order dtd. 15/9/2021 passed in W.P. No.47144/2018 whereby the learned single Judge quashed the termination order dtd. 27/7/2018 passed by the Deputy Commissioner, District Town Municipal Cell, Bagalkot, and directed reinstatement of respondent No.1-writ petitioner to duty.

(2.) Heard learned Additional Advocate General for the appellants-State and the learned counsel for the respondents.

(3.) The material on record discloses that the writ petitioner, claiming to be serving as an Accountant, preferred the aforesaid writ petition challenging the order dtd. 27/7/2018 passed by the Deputy Commissioner, whereby he was terminated from service. Before the learned Single Judge, it was specifically contended that though he was a temporary/contractual employee, the order impugned in the writ petition terminating his service was passed in violation of principles of natural justice inasmuch as neither any enquiry was held nor the reply given by the petitioner was considered by the Deputy Commissioner and consequently, the impugned order of termination was vitiated and deserved to be set aside.