AVINASH GURUNG Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Diwakar Upadhyay, the learned counsel for the petitioner and Ms. Amrita Banerjee, AC to SC-V 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 23.08.2006 whereby the petitioner has been dismissed for service with effect from 31.08.2006.