SURESH KATOCH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) This petition was initially filed as an Original Application before the erstwhile learned Himachal Pradesh Administrative Tribunal and after the abolition of the learned Tribunal, the same stood transferred to this Court and was registered as a Writ Petition.

(2.) By way of this writ petition, the petitioner has prayed for the following reliefs:

(3.) The case of the petitioner is that he joined the services of respondent No. 2-Himachal Pradesh State Consumer Disputes Redressal Commission as a Clerk in the year 1995. Thereafter, he was promoted to the post of Senior Assistant in the year 2001 and in the year 2012, he was promoted against the post of Superintendent Grade-II.