INDER DEV Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) THE Writ Petition is filed mainly with the following prayers:

(2.) THE matter pertains to P.T.A. appointment. At paragraph 12 of the reply, it is admitted by the Addl. Deputy Commissioner that '' ... ... ... ... the petitioner 's version was not heard during the enquiry ... ... .... '' In several cases this Court has taken the view that the affected party should be associated in the enquiry. Therefore, the impugned orders are quashed. It is made clear that the judgment shall not stand in the way of the Enquiry committee conducting appropriate enquiry in accordance with law after associating the petitioner also.