SANJIV KUMAR BELDAR OFFICE OF ASSISTANT ENGINEER Vs. HIMACHAL PRADESH STATE ELECTRICITY BOARD, SHIMLA THROUGH ITS SECRETARY

JUDGEMENT

(1.) The petitioner had originally filed Original Application No.2805 of 1999 before the H.P. State Administrative Tribunal, Shimla challenging the order dated 27.9.1999 whereby his services were terminated. Since the Tribunal stands abolished vide notification issued by the Central Government the case was transferred to this Court in terms of the Himachal Pradesh Administrative Tribunal (Transfer of Decided and Pending Cases and Applications) Act, 2008, the matter has been taken up by this Court and now registered as CWP(T) No.6137 of 2008.

(2.) Briefly stated, the facts of the case are that respondent No.3, Resident Engineer, Bassi Power House Division, HPSEB, Jogindernagar conducted interviews for filling up the posts of Beldars on 27.10.1986. The petitioner alongwith other candidates appeared in the interview. The petitioner was selected and duly appointed.

(3.) Three years after the appointment of the petitioner, Respondent No.3 sent a letter dated 18.4.1990 in which it was mentioned that the petitioner had not submitted the requisite documents at the time of joining the service. On 10.8.1990, the petitioner replied that when he had joined service he had submitted the original documents and had been permitted to join only after submission of the original documents.