Chandrashekhar, J. - (1.) The petitioner has approached this Court challenging order dated 09.02.2013.
(2.) Heard the learned counsel appearing for the parties and perused the documents on record.
(3.) The petitioner was appointed on 19.05.2010 and he discharged duties as Lab Technician from 22.05.2010 to 25.05.2011. An agreement was also executed between the parties for the period 26.05.2011 to 26.03.2012. A criminal case under Section 354 of the Indian Penal Code was registered on 07.01.2013 and the petitioner was taken into custody. The petitioner was granted bail by order dated 08.01.2013. The service of the petitioner has been terminated by order dated 09.02.2013 and therefore, the petitioner has approached this Court.;