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Judgment
7 paragraphs · 290 wordsAhanthem Bimol Singh, J
[1] Mr. L. Anand, learned senior counsel assisted by Mr. B. Kirankumar, learned counsel appeared for the petitioner and Mr. Th. Vashum, learned GA appeared for the respondents.
[2] It has been submitted at the bar that after rendering contractual service of 5(five) years, the service of the petitioner was regularized by the Government. However, on apprehension on being terminated from service by the authorities on the ground that the petitioner do not possess the essential educational qualification prescribed for the post, the present writ petition has been filed by the petitioner.
[3] By an interim order dated 08-07-2019 passed by this Court, the respondents has been restrained from terminating the service of the petitioner. It has also been submitted at the bar that by virtue of the said interim order, the petitioner is still continuing and rendered his service and as such, the petitioner is entitled to get his pay and allowances from the period he rendered his service. On the other hand, Mr. Th. Vashum, learned GA appearing for the respondents submitted that the present writ petition can be disposed for by observing that the service of the petitioner shall not be terminated without following due process of law. The learned GA, further submitted that he may be given two weeks’ time to get instruction as to whether the petitioner has rendered his service till today and as to whether his service is utilized by the authorities.
In view of the submission made above, let these cases be listed again on 03-06-2025.
Earlier interim order shall continue till the next date.
A copy of this order be furnished to the both the counsel appearing for the parties through their WhatsApp/e-mail for doing the needful.