RAKESH KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) This writ petition has been filed by Rakesh Kumar, who approached this Court aggrieved by the oral order of termination by the Divisional Forest Officer, Division Killar at Pangi, District Chamba.

(2.) The case of the petitioner is that he was initially engaged as driver by the aforementioned DFO in September, 2017 through interview on outsource basis, as the post of driver was lying vacant for long time. Respondent No.4-Resident Commissioner, Pangi, was directed to conduct interview for the post of driver in the office of Tehsildar. Many persons participated in the interview, but the name of the petitioner was placed at Sl. No.2 in the merit list. On the basis of said interview, the petitioner was directed to join in the office of DFO Pangi, against the post lying vacant.

(3.) The petitioner was appointed till regular incumbent joins. The appointment order to this effect was issued by respondent No.3, DFO on 20.4.2020. The petitioner continuously served the respondents till October, 2021 when suddenly, the DFO terminated his services by oral order. While, on one hand, the services of the petitioner were terminated, on the other hand, a proposal has been sent by DFO to the Resident Commissioner to take up the matter with the Government to accord permission for engagement of driver on daily wage basis/contract/outsource basis, in Pangi Forest Division and until the same is conveyed, DFO Pangi may be granted permission for hiring a Taxi, as per the rates fixed by the Government for the period till the permission for hiring of driver is received or a regular driver joins at Pangi Forest Division.