NARENDER KUMAR SHARMA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) THE petitioner by way of the present writ petition in the nature of pro bono public has made the following prayer: -

(2.) That the writ in the nature of mandamus may kindly be issued directing the respondents No. 1 to 4 to culminate the proceedings initiated against the respondent No. 5 on 24.06.2008 as per annexure 'P -2' and further the direction be issued to the respondent Nos. 1 to 4 to reconsider the issue of revocation of suspension of the respondent No. 5 as per order dated 13.04.2012 on the material before it and in case, the order dated 13.04.2012 is not to be reviewed, in that case, the respondent No. 5 may kindly be ordered to be posted outside District Mandi and my kindly be posted at Dat Nagar in District Shimla where the post is lying vacant in the interest of justice.

(3.) THAT the representations received from Shri Rakesh Pathak Asstt. Manager, Mandi Unit and Subhash Chand, Peon working at Dairy Plant Chakkar were Annexure P -11 & P -12 were placed before the Board of Directors in its 117th meeting held on 30.5.2012 and the Board of Directors has resolved as Under: