DINESH KHULLAR Vs. DIRECTORATE OF EDUCATION

JUDGEMENT

(1.) CM APPL. 31217/2020

(2.) Vide order dated 21.11.2019 Respondent No. 2 considered the Petitioner for confirmation but decided not to confirm the service of the Petitioner and discharged him.

(3.) Challenge in the present petition is to non-payment of a sum of Rs. 1,76,337/- to the Petitioner in lieu of three month s notice period, which according to the Petitioner was mandatory before discharging the Petitioner.