DINESH KUMAR YADAV Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. Sameer Saurabh, the learned counsel for the petitioner and Mr. Jitendra Tripathi, the learned counsel for the respondent Union of India.

(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 termination order dated 07.07.2014 contained in Annexure-5 and for quashing the appellate order dated 14.11.2014 contained in Annexure-6.