RAJ KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Brief facts necessary for adjudication of the petition are that the petitioner rendered about 17 years of services in Indian Army and was superannuated in the year 2008. Petitioner is M.A. in History and also has the degree in Bachelor of Education.

(2.) After retirement, petitioner got his name registered with the Employment Exchange, Ex-servicemen Cell at Hamirpur on 3/10/2008. The Sub-Regional Employment Officer, Directorate of Sainik Welfare, Ex-servicemen Employment Cell, Hamirpur recommended the name of petitioner for appointment as Lecturer (History) in the Department of Higher Education. Respondent No.2 vide order dtd. 24/7/2012 appointed the petitioner as Lecturer (History) on contract basis against the vacancies for Ex-servicemen of 2008. Petitioner was posted at GSSS Loharghat, District Solan, H.P.

(3.) On 11/9/2014 an FIR No. 46/2014 was registered at Police Station, Ramshehar, District Solan, H.P. against the petitioner under Sec. 354-A IPC. The complainant was a student of Class +2 in GSSS Loharghat. Petitioner was taken in custody on 11/9/2014 and was released on bail on 24/9/2014. Petitioner was suspended from service on 20/9/2014. The Principal, GSSS Loharghat, terminated the services of petitioner vide communication dtd. 13/1/2015. Respondent No.2 also issued office order dtd. 17/1/2015, terminating the contract of the petitioner.