AJAY SINGH Vs. LOCAL AREA DEVELOPMENT COMMITTEE

JUDGEMENT

(1.) By way of this petition, the petitioner has, inter alia, prayed for the following reliefs:-

(2.) The controversy involved in this petition is in a very narrow compass. The petitioner was engaged as a Junior Engineer (LADC), on temporary basis, vide communication dated 28.08.2015. His services were terminated, vide order dated 16.02.2016 (Annexure A-6), which reads as under:-

(3.) Feeling aggrieved, the petitioner approached the learned erstwhile Himachal Pradesh Administrative Tribunal, praying for the reliefs already enumerated hereinabove.