Sanjay Kumar Dwivedi, J. - (1.) Heard Mr. Sanjay Prasad, learned counsel for the petitioner and Mr. Rishu Ranjan, A.C. to S.C. III, learned counsel for respondents-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 petitioner has preferred this writ petitioner for quashing the order dated 14.12.2019 whereby the petitioner has been terminated from the service as Mid-day Meal Data Entry Operator.;