PARMANAND MEHTA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. A. Allam, the learned Senior counsel for the petitioners and Mr. O.P. Tiwary, the learned counsel appearing on behalf of 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 petitioners have preferred this writ petition for quashing the order dated 04.10.2016 as contained in Annexure-6 whereby the petitioners' services have been terminated.