RAVI KUMAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel representing the petitioner and learned counsel representing the respondents, at length.

(2.) By filing this writ petition, the petitioner has prayed for writ of certiorari to quash the Letter as contained in Memo No.56 dtd. 13/2/2020, whereby the petitioner was stopped from working as Junior Engineer and was asked to show cause as to why not his contract be terminated.

(3.) Learned counsel representing the petitioner submits that in utter violation of principles of natural justice, the service contract of the petitioner was terminated. He admits that though the petitioner is a contractual employee, yet principles of natural justice have to be followed, as mandated by the Hon'ble Supreme Court. It is his contention that the allegation levelled against the petitioner is vague and omnibus and the same cannot be a ground to terminate the services of the petitioner.