HARBHAJ RAI Vs. STATE OF HP

JUDGEMENT

(1.) The petitioner is aggrieved by the dismissal of his services by order dated 27.11.1996. It is by the Gram Panchayat. There is a remedy of filing statutory appeal before the S.D.O (Civil). In the nature of the factual background, we are of the view that it is only appropriate if the matter will be considered by the appellate authority. Therefore, this writ petition is disposed of as follows:

(2.) In the event of the petitioner filing an appeal before the appellate authority within six weeks from today, the same shall be treated to have been filed in time. Thereafter, the appellate authority shall dispose of the appeal with notice to the petitioner within another four weeks from the date of production of a copy of this judgment by the petitioner.

(3.) The writ petition is disposed of, so also the pending applications, if any. Dasti copy.