PYNSKHEM NONGBRI Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Heard Mr. B.M.R. Chyne, learned counsel on behalf of the petitioner as well as Mr. S.Jindal, learned GA on behalf of the respondents.

(2.) The petitioner's case in a nutshell is that:

(3.) Learned counsel for the petitioner submits that the petitioner has been terminated from service without any notice of being heard. Hence, this writ petition.