SHIV LAL Vs. STATE OF HP

JUDGEMENT

(1.) Petitioner has inter alia prayed for the following reliefs:-

(2.) There is no dispute that petitioner's terms of appointment are governed in terms of office order dated 25.7.2002, relevant portion of which reads as under:-

(3.) Annexure A-9 is the order passed by the respondents relevant portion of which reads as under:-