KISHORE CHAND SHARMA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Material facts necessary for the adjudication of this petition are that petitioner was awarded selection grade of Rs. 620-1200 with effect from 1.1.1978 vide office order dated 7.3.1993. His pay was re-fixed and he was also paid arrears of salary. He was served with a notice dated 13.10.1995. He filed reply to the same on 30.10.1995. However, without taking into consideration the reply filed by the petitioner, impugned order dated 2.12.1995 was issued.

(2.) Mr. Yudhvir Singh Thakur has strenuously argued that the impugned order dated 2.12.1995 has been issued in violation of the principles of natural justice. According to him, his client has suffered civil and evil consequences since his pay has been reduced.

(3.) Mr. P.M. Negi, learned Deputy Advocate General has supported the issuance of order dated 2.12.1995.