SADA RAM Vs. STATE OF H. P.

JUDGEMENT

(1.) Notice. Mr. Rajat Chauhan, learned Law Officer and Mr. Het Ram, Advocate, appear and waive service of notice on behalf of the respective respondents.

(2.) The instant petition has been filed for grant of the following substantive reliefs:-

(3.) By medium of this petition, the petitioner has questioned the legality and validity of the action of the respondents vide which they have not granted the medical benefits of medical leave for 395 days i.e. with effect from 1/6/2013 to 30/6/2014.