NAND LAL BHARDWAJ Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) MATERIAL facts necessary for adjudication of this petition are that in sequel to the interviews held with effect from 21.4.2003 to 26.4.2003, the petitioner was appointed as Shashtri in the pay -scale of Rs. 5000 -8100 vide office order dated 18th September, 2003. Petitioners services were terminated vide annexure A -1, dated 29th October, 2004.

(2.) MR . P.P. Chauhan, learned counsel for the petitioner has strenuously argued that his client belongs to I.R.D.P. category and has been rightly considered against the same pursuant to which he has been appointed as Shashtri on 18th September, 2003. He also contended that regular inquiry was required to be held against the petitioner before the issuance of Annexure A -1, dated 29th October, 2004.

(3.) I have heard the learned counsel for the parties and gone through the pleadings carefully.