KAHAN CHAND Vs. STATE OF H.P.

JUDGEMENT

(1.) By way of instant petition, petitioner has prayed for grant of following substantive reliefs:

(2.) The petitioner worked as 'Chainman' with respondent No.2 w.e.f. 11/11/1994 till 15/2/2001. His employment was on daily wage basis with breaks in between.

(3.) Respondent No.2 issued show cause notice dtd. 9/10/2000, requiring petitioner to explain his conduct in respect of following: