Devaki Nandan vs U.P State Road Transport And 2 ...
2021 Latest Caselaw 9802 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 6
 

 
Case :- WRIT - A No. - 9018 of 2020
 

 
Petitioner :- Devaki Nandan
 
Respondent :- U.P State Road Transport And 2 Others
 
Counsel for Petitioner :- Bhawesh Pratap Singh
 
Counsel for Respondent :- Anuj Srivastava,Dharmendra Dhar Dubey
 

 
Hon'ble Pankaj Bhatia,J.

Heard counsel for the parties and perused the record.

The present writ petition has been filed challenging the order dated 5.10.2018 whereby the services of the petitioner, who was employed on contractual appointment, was terminated by way of a stigmatic order.

The facts of the present case are squarely covered by the judgment of this Court passed in Writ A No. 2832 of 2021.

Considering the arguments raised at the Bar and the judgment of this Court dated 18.2.2021, the writ petition is disposed off on the same terms and conditions as in the judgment dated 18.2.2021 passed in Writ Petition (A) No. 2832 of 2021. Directions issued in the order dated 18.2.2021 shall be applicable to the present case also.

Order Date :- 6.8.2021

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