BHUTESHWAR Vs. STATE OF H P

JUDGEMENT

(1.) THE case of the petitioner is that vide order of the erstwhile H.P. State Administrative Tribunal dated 2.3.2006 he had been granted work-charge status w.e.f. 1.1.2002 and further his arrears were required to be paid within 3 months. THE petitioner alleged that this order had not been obeyed and the only prayer made in the petition was that the respondents be directed to comply with the order of the erstwhile Tribunal dated 2.3.2006.

(2.) IN reply the stand of the respondents was that they had filed a review petition before the learned Tribunal which after abolition of the Tribunal stood transferred to this court and on transfer was listed as Civil Review Petition No. (T) 103 of 2008.