BHUPINDER KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The petitioner was appointed as Forest Guard in 1991.

(2.) Aggrieved against the sealed cover proceedings conducted against petitioner, he preferred representation to respondent No.2. The representation of the petitioner was rejected on 24/4/2017 in the following terms:

(3.) Petitioner assailed the communication dtd. 24/4/2017 rejecting his representation by filing Original Application No. 2897 of 2017, inter-alia, praying for the following reliefs: