KANWAR SINGH SHARMA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Aggrieved by the disengagement orders dated 12.05.2020 (Annexure P-8) and dated 08.05.2020 (Annexure P-10), the petitioner has filed the instant petition for grant of the following substantive reliefs:

(2.) The petitioner retired as Senior Law Officer on 31.12.2017 from the Office of the Director, Urban Developmentcum-Mission Director (Nodal Officer), Pradhan Mantri Awas Yojna, Government of Himachal Pradesh, Palika Bhawan Talland, Shimla, after having served for 37 years in different departments of the State of Himachal Pradesh.

(3.) Respondent No.3 i.e. National Institute of Electronics and Information Technology (NIELIT), Hotel Cedarwood, Building, Jakhoo Road Shimla, H.P. advertised various posts including the post of Social Development Specialist on 25.02.2018. Interviews were conducted by a Board constituted by respondent No.3 on 06.03.2018 in which the petitioner was selected and given appointment vide order dated 08.03.2018 as Social Development Specialist in the Office of the Municipal Council at Sundernagar, District Mandi, Himachal Pradesh and joined on 08.03.2018.