SHIV OM Vs. STATE OF H P

JUDGEMENT

(1.) THE petitioner has prayed mainly the following reliefs:-

(2.) THE facts in brief are that petitioner was appointed as TGT (Arts) in Government Middle School, Nisoo (Complex GHS Katindhi) on contract basis in the pay scale of Rs.5480-8925 plus other admissible allowances till 28.2.1999. THE contractual period of the petitioner was extended from time to time.

(3.) THE respondent No. 3 despite the instructions laid down in the letter dated 2.8.2003, was not prepared to allow the petitioner to continue in service after the end of academic session. THE petitioner apprehended that his services would be terminated at any time despite interim order dated 26.2.1999. THE threatened action of respondent No. 3 was contemptuous.