MD MASOOD ALAM, Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Rajesh Kumar, the learned counsel for the petitioner and Mr.P.C. Roy, the learned AC to SC(L&C)-I appearing 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 dated 19.05.2015 passed by the District Superintendent of Education, Godda whereby the petitioner has been dismissed from service.