SURAJ KUMAR Vs. STATE OF U.P.

JUDGEMENT

(1.) The case is taken up through Video Conferencing.

(2.) Heard learned counsel for the petitioner as well learned Standing Counsel appearing on behalf of the opposite parties.

(3.) The petition has been filed against the order dtd. 16/6/2021, whereby the petitioner has been dismissed from service. Further relief of of a direction to the opposite parties to reinstate the petitioner on the post of Ward Boy (Bhritya) has also been sought along with arrears of salary.