LAKSHMI NARAYAN PRASAD Vs. STATE OF JHRAKHAND

JUDGEMENT

(1.) Heard Mr. A.K. Sahani, the learned counsel for the petitioner and Mr. Deepak Dubey, the learned counsel for the respondent State.

(2.) This writ petition has been heard through Video Conferencing in view of the guidelines of the High Court taking into account the situation arising due to COVID-19 pandemic. None of the parties have complained about any technical snag of audio-video and with their consent this matter has been heard.

(3.) The petitioner has preferred this writ petition for quashing the order dtd. 20/6/2019 whereby the petitioner has been terminated with immediate effect. The prayer is also made for consequential benefits.