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Judgment
12 paragraphs · 219 wordsSharad Kumar Gupta, J
The petitioner has preferred this writ petition praying for direction to the respondent-authorities to pass orders for continuance of his services and to
revoke the order of termination Annexure P-1 dated 11-3-2015.
The petitioner was appointed as Chaukidar in the Water Resources Division, Mungeli on 14-6-2011. On 29-12-2012 he has been regularized.
Thereafter on 11-3-2015 he was terminated.
Counsel for the petitioner submits that the writ petition may be disposed of with a direction to be given to the respondent No. 2 that he may dispose
of his represention which was received on 26-6-2018 by the respondent No. 3 in the light of the decision of Hon'ble Supreme Court in Avtar Singh -v-
Union of India and others reported in [(2018 1 SCC 268)].
Looking to the facts and circumstances of this case, this writ petition is disposed of with the direction that the respondent No. 3 shall decide the
aforesaid representation of the petitioner in the light of the decision of Hon'ble Supreme Court in Avtar Singh (supra) within a period of two months
from the date of receipt of a copy of this order in accordance with law and procedure.
It is made clear that this Court has not expressed any opinion on the merit of the case.