- (1.) The matter has been heard through video conferencing. There is no complaint about any audio and visual connectivity.
(2.) Heard parties.
(3.) The instant intra-court appeal is directed against the order/judgment dated 28.01.2019 passed by learned Single Judge of this Court in W.P.(S) No. 345 of 2019 whereby and whereunder the order dated 22.12.2018 has been refused to be interfered with by which the contract of employment of the appellant/writ petitioner dated 04.07.2018 has been terminated and the petitioner has been relieved from the post of General Manager (Public Works), JUIDCO.;