STATE OF JHARKHAND Vs. RAJENDRA MISHRA

JUDGEMENT

(1.) The matter has been heard through video conferencing with the consent of the learned counsel for the parties. They have raised no complaint regarding audio and visual quality.

(2.) This intra-court appeal is directed against the order/judgment dtd. 19/7/2018 passed by learned Single Judge of this Court in W.P. (S) No. 2729 of 2017, whereby and whereunder order dtd. 17/4/2017 was quashed, by which the services of the writ petitioner was terminated on the ground that he does not fulfill the mandatory condition under Rule (iv) (Kha) of the Health, Medical Education and Family Welfare Para-Medics Regular Appointment Rules, 2014.

(3.) The brief facts of the case, which are required to be referred herein for proper adjudication of the lis, are as under: