LAWS(JHAR)-2022-4-16

PURSHOTAM GOPE Vs. UNION OF INDIA

Decided On April 18, 2022
Purshotam Gope Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) Heard Mr. Anil Kumar, learned Senior counsel appearing on behalf of the petitioner along with Mr. Rishikesh Giri, Advocate.

(2.) Heard Ms. Nitu Sinha, learned counsel appearing on behalf of the respondents.

(3.) This writ petition was initially filed by the petitioner challenging the order of termination dtd. 11/9/2014 (Annexure - 1) passed by the respondent no.5. During the pendency of the present case, the appeal filed by the petitioner was dismissed and the same was challenged before this Court by filing Interlocutory application and consequently a further prayer has been incorporated in the present case seeking setting aside the rejection of appeal vide appellate order dtd. 12/6/2015 (Annexure - 3) passed by the respondent no.3.