AMIT HANSDA Vs. UNION OF INDIA

JUDGEMENT

(1.) Present writ petitions have been filed challenging the Show Cause Notice dated 15th July 2019 as well as the termination order dated 18th March 2021 passed by the Respondents. Petitioners seek reinstatement in service w.e.f. 02nd April 2021 with all consequential benefits and relaxation by the Respondents by treating the Petitioners as having completed basic training and declaring the Petitioners entitled to all consequential benefits including confirmation.

(2.) A perusal of the paper book reveals that the Petitioners have filed statutory appeals against the impugned termination order. However, the same have not been decided till date.

(3.) At this stage, learned counsel for the Petitioners states that the statutory appeals that had been filed do not contain all the grounds. He prays that the present writ petitions be treated as statutory appeals of the Petitioners and a direction be issued to the Deputy Inspector General, Sector Headquarters (Special Campaign), Gaya to decide the same by way of a reasoned order.