PREM LAL Vs. STATE OF H.P.

JUDGEMENT

(1.) THE writ petition is filed with the following prayers:

(2.) THAT the petitioner appointed as an untrained teacher in Education Department in year, 1952 (15.11.52 to 31.8.1973) and posted in various institution in District Chamba. Petitioner date of birth is 04 -12 -1933. Petitioner disputed for JBT training during 1954 -55 on Govt. expenses and treated on duty from Govt. Primary School, Salooni, District Chamba, H.P. Petitioner declared unsuccessful in basic Training Examination held in June, 1955. The petitioner was transferred from Govt. Primary School Koh to Govt. Primary School, Jadera, but petitioner was not joined in Govt. Primary School Jadera. On this disobedience petitioner was placed under suspension. Petitioner remained under suspension w.e.f. July, 1971 to 31.8.1973. The petitioner remained under suspension w.e.f. July, 1971 to 31.8.1973 and thereafter suspension was revoked by the respondent No.3. The whole emoluments in suspension period have been paid to the petitioner and thereafter the petitioner was ordered to be posted in Govt. Primary School, Sunara, District Chamba, but the petitioner had not joined in Govt. Primary School, Sunara, District Chamba. It is further submitted that petitioner never represented any kind of leave, medical or any representation regarding illness. Petitioner remained absent from duty w.e.f. 1.9.73 to till date of retirement i.e. December, 1991.