- (1.) With consent of the parties, hearing of the matter was done through video conferencing and there was no complaint whatsoever regarding audio and visual quality.
(2.) The instant appeal is listed under the heading for 'Admission' and with the consent of learned counsel for the parties, and the same is being disposed of at this stage itself.
(3.) This intra-court appeal is preferred against the order/judgment dated 17.10.2019 passed by learned Single Judge in W.P. (S) No. 6027 of 2016, whereby and whereunder the writ petition was dismissed declining to interfere with Order No. 707 dated 11.06.2011 passed by respondent no. 3 - District Superintendent of Educationcum-District Programme Officer, Jharkhand Education Project, Sahibganj, by which, the writ petitioner was terminated from services.;