R SIVALINGAM Vs. STATE OF HARYANA

JUDGEMENT

(1.) In this writ petition, petitioner is seeking a writ in the nature of Certiorari, quashing order dated 28.10.1994 (Annexure P-8) passed by respondent No. 2 whereby his services were terminated with immediate effect.

(2.) In brief, the facts are that services of the petitioner were terminated vide order dated 6.8.1994. This order, he challenged in Civil Writ Petition No. 11083 of 1994. A Division Bench of this court vide order dated 26.10.1994 allowed the writ petition, thereby quashing order dated 6.8.1994. The order of the Division Bench of this Court reads as under:-

(3.) Learned counsel for the respondents has fairly conceded that no opportunity was given by the respondents before passing the impugned order. Counsel on instructions from the respondents, has stated that order, Annexure P-8 has been withdrawn and therefore, it no more exists.