SHRI ISHWAR DASS Vs. STATE OF H.P.

JUDGEMENT

(1.) Facts of this case are by and large admitted as such those are being briefly noted for disposing of this writ petition. Petitioner is working as teacher in the Education Department of Himachal Pradesh Government. In the month of August, 2001 notification No. Shiksha -II -Ga(3) -l/2000 dated 25.8.2001 was issued by the Government of Himachal Pradesh, Education Department thereby Government decided to grant State Award to as many as 8 teachers. Petitioner figures at Sr. No. 7 in it.

(2.) This was followed by issuance of telegram Annexure P -2 by the Education Department of the State Government to the petitioner to report at Kala Kendar, Kullu on 4th September to receive State Award. News item was also published in The Tribune dated 1st September, 2001. Director of Education Himachal Pradesh sent a communication extending heartiest congratulations to the petitioner, vide Annexure P -4. Cards were distributed and Awards were to be bestowed by Dr. Suraj Bhan, His Execellency the Governor of Himachal Pradesh.

(3.) It appears that all of a sudden vide Annexure P -8, giving of the State Award to the petitioner was with -held. As such he was asked not to report at Kala Kendar.