TARUN KANTA TOPNO Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Deepak Kumar Prasad, the learned counsel appearing on behalf of the petitioner and Mr. Rohan Kashyap, 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 dated 23.04.2019 contained in Annexure-17 whereby the claim of the petitioner for confirmation of services has been rejected. A prayer is also made for direction to confirm the services of the petitioner with all consequential benefits.