RAJESH BHARDWAJ Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) THE petition has been filed on the following averments vide paras 2 and 3:

(2.) ON the above averments, the following prayers have been made:

(3.) IT is seen from Annexures P -1 to P -8 and P -10 to P -12 that the Petitioner is working as daily rated Tabla Instructor in Government Post Graduate College, Bilaspur, for sufficiently long time.