STATE OF H.P. Vs. NARENDER KUMAR GOEL

JUDGEMENT

(1.) Original Application No. 1056 of 2015 was filed by the applicant-respondent herein, before the H.P. State Administrative Tribunal Shimla, (for short ‘the Tribunal') seeking therein the relief to direct the respondents-petitioners herein, to issue orders of posting in favour the applicant- respondent herein, and further to declare order dated 20.12.1997 regarding removal of the applicant-respondent from service as illegal, unconstitutional and void ab initio with all consequential benefits.

(2.) The aforesaid Original Application was allowed by the Tribunal vide judgment dated 26.11.2015, (hereinafter referred to as ‘the impugned judgment'), whereby order dated 20.12.1997 was set aside and petitioners/State-respondents were directed to reinstate the respondent herein in service till his superannuation without back wages.

(3.) Feeling aggrieved by the impugned judgment, the petitioners have approached this Court with a prayer to set the same.