NARESH RAUTELA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Present Writ Petition has been filed under Article 226 of the Constitution of India with the following prayers: -

(2.) Heard Mr. Suhaas Ratna Joshi, learned counsel for the petitioner, Mr. Bhupendra Singh Koranga, learned Brief Holder for the respondent nos.1 to 4 and Mr. Rajendra Arya, learned counsel appearing for the respondent no.5.

(3.) Mr. Suhaas Ratna Joshi, Advocate submitted that the petitioner was working on the sanctioned post of Data Entry Operator/ Stenographer through outsourcing (UPNL). He worked for about 16 years. His service has been terminated vide impugned order dtd. 29/2/2024, passed by the respondent no.4.