SACHIDA NAND SHARMA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The Petitioner, who is a Language Teacher in a Government High School, is aggrieved by an order dated 29th July, 1970, terminating his services.

(2.) The Petitioner was appointed a teacher in a Primary School in the year 1960. The order dated 8th June, 1960, appointing him stipulated that his appointment was purely temporary and was liable to be terminated on twenty -four hours notice. Thereafter he underwent training as a Language Teacher and was appointed in that capacity in the year 1964. He was employed as a Language Teacher in the Government High School, Saiglu, District Mandi when he received an order dated 29th July, 1970 terminating his services under Rule 5(1) of the Central Civil Services (Temporary Service) Rules, 1965. The Petitioner filed an appeal, and the appeal has been rejected by the Himachal Pradesh Government.

(3.) The Petitioner challenges the order terminating his services on three grounds.