SUJIT KUMAR CHAUDHURI Vs. INDIAN RED CROSS SOCIETY

JUDGEMENT

(1.) Rule.

(2.) With the consent of parties, matter has been taken up for disposal.

(3.) Petitioner prays that order dated 2.11.2001 be quashed. By the said order, notice of one month was given to the petitioner to effect termination of his services with effect from 1.12.2001. The order reads as under:-