KEHAR SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The present Petition has been filed by the Petitioner, seeking following substantive relief:

(2.) I have heard learned Counsel for the Petitioner and perused the documents appended alongwith the Petition.

(3.) The brief facts giving rise to the present Petition are that the Petitioner had worked w.e.f. 1/5/1998 to August 2000 with the Executive Engineer, Jal Shakti Division, Dalhousie, District Chamba, Himachal Pradesh, i.e., Respondent No.4 (Employer). Qua his illegal termination, he had raised a Demand Notice.