Sanjay Kumar Dwivedi, J. - (1.) Heard Mr. Manoj Tandon, the learned counsel for the petitioner and Mr.J.F.Toppo, the learned counsel 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.) The petitioner has preferred this writ petition for quashing the notification dated 08.05.2020 contained in Annexure-3 whereby the petitioner has been put under suspension.;