GURMAIL SINGH Vs. STATE OF HP AND ORS.

JUDGEMENT

(1.) BY means of this petition the Petitioner has challenged the order dated 30.5.2009 passed by the learned Deputy Commissioner, Solan whereby he rejected the appeal filed by the present Petitioner and upheld the enquiry report of the Enquiry Committee.

(2.) ADMITTED facts are that the Petitioner joined as Drawing Master in Government Middle School, Kaundi, Tehsil Nalagarh, District Solan on 23.9.2006 pursuant to his appointment by the Parents Teachers Association (PTA) of the school. A complaint was made by one Shri Satpal to the enquiry committee constituted to go into such complaints regarding appointment of the PTA pursuant to the directions of this Court. The enquiry committee found that there was no record in the school to show how the Petitioner had been appointed as Drawing Master. It came to the conclusion that no interview was held and accepted the complaint.

(3.) I have heard Mr. R.K. Gautam, learned Sr. Advocate for the Petitioner, Sh. Vivek Singh Thakur, learned Addl. AG for Respondents No. 1 to 5, as well as Sh. Malay Kaushal learned Counsel for Respondent No. 8.