KAMAL DEV SHARMA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) In the instant proceedings filed under Article 226 of the Constitution of India, prayer has been made on behalf of the petitioner to quash and set-aside order dated 9.8.2011 (Annexure P-4), passed by respondent No.1 in purported compliance of order/judgment dated 29.12.2010, passed by the Division Bench of this Court in CWP No. 3561 of 2010, titled Dr. Kamal Dev Sharma v. State of HP and Ors., whereby following directions came to be issued:-

(2.) Perusal of order dated 9.8.2011 passed by the respondents reveals that representation having been filed by the petitioner in terms of aforesaid order passed by this Court, came to be rejected and as such, he was again compelled to approach this Court in the instant proceedings, praying therein for following reliefs:

(3.) For having bird's eye view, certain undisputed facts, which may be relevant for proper adjudication of the case, are that the petitioner was appointed as Ayurvedic Medical Officer on adhoc basis vide communication dated 23.1.1999 (Annexure P-1). Close scrutiny of aforesaid communication reveals that 50 Ayurvedic doctors including the petitioner were ordered to be appointed in the pay scale of Rs. 7220- 11,660/- on the recommendation of Selection Committee. It is also not in dispute that services of the petitioner were subsequently regularized vide communication dated 25.11.2006 (Annexure P-2). Petitioner after his appointment as Ayurvedic Medical Officer at Ayurvedic Dispensary, Shong, District Kinnaur, H.P, started contributing towards General Provident Fund (GPF) and accordingly, he was allotted GPF number i.e. Med-16543.