VARUN SAINI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) By means of this writ petition, petitioner has challenged the termination order dtd. 30/12/2023 (dispatched on 1/1/2024) issued by respondent No.3, by which his services was terminated and further other ancillary reliefs to re-instate him on the post of Assistant Teacher L.T. Grade (Mathematics) in Government Higher Secondary School, Mundhol (Chakrata), District Dehradun.

(3.) It is the case of the petitioner that the petitioner was appointed as Assistant Teacher (L.T.) Mathematics with the respondent department on 6/9/2005 under the General Category.