VIVEK SHARMA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

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

(2.) The petitioner was appointed as TGT (Science) on 1.10.1998 in Model Public High School, Jassur by respondent No. 4. The petitioner continued as such till 3.7.2003 when his services were terminated vide Annexure A-1 dated 3.7.2003.

(3.) It has been stated that petitioner went on casual leave on 23.4.2003 and 24.4.2003 on account of illness. On 25.4.2003, the petitioner sent an application through registered letter dated 25.4.2003 to respondent No. 4 informing him regarding the illness of the petitioner and requested respondents No. 4 and 5 to extend his medical leave. The petitioner requested that he would submit his medical certificate after recovery.