S K JAIN SON OF SHRI R L JAIN Vs. STATE OF HIMACHAL PRADESH THROUGH SECRETARY TO THE GOVERNMENT OF HIMACHAL PRADESH

JUDGEMENT

(1.) THIS is an appeal filed by the appellant against the judgment of the learned Single Judge dated 13.5.2010, vide which the writ petition filed by the appellant against the order of the respondents regarding removal of the appellant from service, was dismissed. Whether reporters of Local Papers may be allowed to see the judgment? Yes.

(2.) BRIEFLY stated, the facts of the case are that the appellant hereinafter referred to as the petitioner filed an Original Application under Section 19 of the H.P. Administrative Tribunals Act, 1985, which was subsequently registered as CWP(T) on abolition of the H.P. State Administrative Tribunal. The petitioner alleged that he challenged the order dated 9.11.1994 passed by the Commissioner-cum- Secretary (Health), to the Government of Himachal Pradesh, vide which he imposed the penalty of removal from service of the petitioner. It was alleged by the petitioner that he was working as Dental Surgeon in Civil Hospital, Sunder Nagar, District Mandi. Against his transfer order to Kelong, he filed Original Application No. 1052 of 1990. The same was taken for hearing on 6.9.1990 and the Tribunal treated the Original Application as representation to the Government and directed that the representation be decided within a period of four weeks from the date of the order. The petitioner meanwhile continued to discharge his duties as Dental Surgeon in Civil Hospital, Sunder Nagar.

(3.) BEING aggrieved, the present appeal has been preferred by the petitioner.