NILESH KUMAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard, Mr. Abhijeet Kumar Singh, learned counsel appearing for the petitioners and Mr. Vishal Kumar Rai, learned counsel appearing for 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.) Petitioners have preferred this writ petition for quashing order dated 11.01.2016 passed by the Civil Surgeon, Sahibganj whereby the petitioners have been removed from service as Male Room Attendant.