RAVI LEKHARA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition has been filed by the petitioner with the following prayer:-

(2.) Counsel for the petitioner while reiterating the averments made in the writ petition submitted that without there being any reasonable cause the respondents have terminated his services, that too without providing any opportunity of hearing to the petitioner and prayed to continue his services.

(3.) Heard counsel for the petitioner and perused the record. The Hon'ble Supreme Court in the matter of K.K. Suresh and Anr. v. Food Corporation of India and Ors. reported in (2018) 17 Supreme Court Cases 641 wherein para No.7, has held as under:-