MOHAR SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Petitioner was serving as teacher in Education Department of the State Government. His services were terminated vide order dtd. 30/1/2021. Aggrieved by the said order, petitioner filed Departmental Appeal, which too has been dismissed on 23/8/2021.

(3.) Challenging these two orders, this writ petition has been filed.