HARISH CHANDRA Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Petitioner who is working since 1986 as a Sweeper is suffering from order dtd. 17/3/2023 whereby his services are dispensed with on the allegation that he was appointed and all benefits throughout his career was given to him without any prior approval from the appropriate level of P.C.D.F., Head Quarter.

(3.) Learned counsel for petitioner submits that impugned order is passed ex-parte and no opportunity of hearing is given. Such an order which leads to end of the career cannot be passed in the aforesaid manner.