STATE OF H. P. Vs. B. R. CHAUHAN

JUDGEMENT

(1.) Heard.

(2.) By way of instant Letters Patent Appeal, appellants have assailed judgment dtd. 24/5/2011, passed by learned Single Judge in CWP(T) No. 12583 of 2008.

(3.) Brief facts necessary for adjudication of the appeal are that the appellants vide memorandum dtd. 4/12/2004, Annexure PA with Writ record, required the predecessor in interest of respondents herein (for short 'original respondent') to show cause as to why his salary be not re-fixed w.e.f. 1/1/1996 and recoveries, as mentioned in the memorandum under reference, be not affected from him. Aggrieved against aforesaid memorandum dtd. 4/12/2004, original respondent approached the Himachal Pradesh Administrative Tribunal by filing OA(M) 58 of 2005, which, on abolition of the Tribunal came to be listed before this Court as CWP(T) 12583 of 2008.