(1.) THE Petitioner has mainly sought the following reliefs by way of filing the Original Application before the Erstwhile Tribunal:
(2.) AFTER the abolition of the H.P. State Administrative Tribunal, the matter was transferred to this Court and is registered as CWP(T).
(3.) THE Petitioner was a clerk in the Himachal Pradesh University. He was charge -sheeted for misappropriation of funds and misconduct. After holding an inquiry, he was held guilty and was dismissed. Against his dismissal, he filed an appeal before the 'Executive Council' on 2.8.1990. The matter remained in limbo, ultimately, Petitioner filed CWP No. 703 of 1990, in this Court vide order dated 24.12.1990 a direction was issued to the appellate Authority to dispose it of within three months. It is alleged since nothing was heard for three months as such he filed Contempt petition No. 18 of 1991 wherein Respondent -University came -up with the plea that the matter stands already decided by the appellate Authority within the statutory period on 19.12.1990.