MOHAN MALI Vs. JUDGE

JUDGEMENT

(1.) The present writ petition is directed against the order dated 07.08.2018, passed by the Judge, Industrial Tribunal-cum-Labour Court, Jodhpur, whereby petitioner's services have been terminated with immediate effect.

(2.) Mr. Kuldeep Mathur, learned counsel for the petitioner submitted that petitioner has challenged the above referred order of termination, so also the orders dated 07.08.2018 (31.07.2018), whereby two annual grade increments of the petitioner without cumulative effect have been stopped by each of the order.

(3.) The facts apropos are set out hereunder: