RASHMI SHARMA Vs. MEWAT DEVELOPMENT AGENCY

JUDGEMENT

(1.) CM-6941-2019

(2.) For the reasons stated in the application, which is supported by an affidavit, written statement along with annexures are taken on record, subject to all just exceptions. CM stands disposed of. MAIN CASE

(3.) Challenge in present writ petition is to the impugned order dated 22.12.2015 (Annexure P-8) passed by respondent No.2, whereby services of the petitioner have been terminated and order dated 10.07.2018 (Annexure P-17), whereby appeal preferred by petitioner against termination order, has been dismissed, with a further prayer for appropriate direction to respondents to reinstate him with continuity of service, back wages and all other consequential benefits, also for regularization w.e.f. 10.04.2017, having completed five years of service, in view of resolution dated 05.07.2010 (Annexure P-ll).