GURPRATAP SINGH Vs. STATE OF HP

JUDGEMENT

(1.) WHETHER hearing by word of mouth -personal hearing -oral hearing is an essential requirement of natural justice ?

(2.) WHETHER a government servant, as of a right, can engage in any private trade or employment ?

(3.) PETITIONER , who is a government employee, is aggrieved since the permission granted to him to manage/supervise the affairs of the shop, inherited by him, after the death of his parents, is withdrawn. The petitioner joined government service in the year 1977 in the clerical cadre. Presently, he is working as Superintendent Grade -II in the department of Social Justice and Empowerment, Himachal Pradesh Secretariat at Shimla. He is due to superannuate on 31.12.2012. The father of the petitioner had been doing business in Shimla since 1948 in the name and style of Friends Tailors - at the tenanted premises.