VIJAI KUMAR SINHA Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri Ashok Khare, learned Senior Advocate assisted by Sri Sudeep Harkauli, learned Advocate who appeared in support of this writ petition, Sri Satish Chaturvedi, learned Additional Advocate General, who appeared for the State Officials, Sri Anurag Khanna, learned Advocate who appeared for the Respondent No. 4. Sri P.S. Baghel, learned Senior Advocate appears for the Public Service Commission.

(2.) As pleadings are complete, both sides insisted for hearing and decision, therefore, matter was heard and is being decided.

(3.) By means of this writ petition Petitioner has prayed for quashing the impugned order dated 16.6.2010 (Annexure Nos. 1) passed by the Secretary, Higher Education/Respondent No. 2 by which Petitioner has been removed from service.