VIJAY KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) By way of this writ petition, the petitioner has challenged order dt. 13/9/2018 (Annexure P-2), passed by learned Himachal Pradesh Administrative Tribunal in OA (M) No. 482 of 2017, titled as Sh. Vijay Kumar vs State of Himachal Pradesh and others, in terms whereof the Original Application filed by the petitioner, praying for condonation of break in service stands dismissed.

(2.) Having heard learned Counsel for the petitioner as well as learned Advocate General and having gone through the order passed by learned Tribunal as well as the pleadings, we do not find any infirmity with the order passed by learned Tribunal so as to invite any interference therein.

(3.) The petitioner who was engaged as a Beldar on daily wage basis in the Irrigation and Public Works Department, Division No. 2, Kullu, in April, 1993, remained absent from duty from 27/10/1993 up to 9/9/1995. Qua this there is no dispute. According to the petitioner, the reason as to why he was absent from service during the aforesaid period was on account of the illness he was suffering from.