TARSEM LAL Vs. STATE OF H.P.

JUDGEMENT

(1.) The Petitioner by means of this petition has sought the following reliefs:

(2.) The facts giving rise to present petition are that the Petitioner was appointed on 16.4.1990 as Conductor in the Respondent-Corporation on regular basis. It is alleged that he was charge sheeted for major penalty, he was held guilty and ultimately compulsory retired on 9.11.2001. His Departmental appeal was dismissed and second appeal was found not maintainable, thus rejected, consequently vide Annexure P-5 dated 22.8.2008 only terminal gratuity pension of 30,015/- was sanctioned in his favour without any other retiral benefits and no pension was granted to him as he was not confirmed.

(3.) From the date of his appointment the Petitioner remained in service for a period of about 12 years.