DHIRENDRA SINGH Vs. STATE OF U P

JUDGEMENT

(1.) Fate of the instant writ petition hinges on the issue as to whether the impugned orders terminating the services of the petitioners, though couched in innocuously worded language to make them appear to be order of termination simplicitor, are, in fact, the result of the employer accepting the allegations of some misconduct against the petitioners.

(2.) Heard Sri Abdul Moin and Sri Abhinava N. Trivedi, learned counsels for the petitioners and learned Standing Counsel appearing for the State and perused the pleadings and material available on record.

(3.) To arrive at a conclusion as to whether the allegations of misconduct against the petitioners form "Foundation" or "Motive" for termination of their services, the facts of the case as culled from the pleadings on record need to be examined.