P.C. RANA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) THIS Letters Patent Appeal is directed against the judgment and order, dated 9th November, 2010, passed by a learned Single Judge of this Court in CWP(T) No. 8439 of 2008, (OA No. 928 of 2002), titled P.C. Rana versus State of H.P. and Anr., whereby the writ petition filed by the writ petitioner, (appellant herein), came to be dismissed, (for short, 'the impugned judgment').

(2.) FACTS of the case, in brief, are that the appellant/writ petitioner was aggrieved by his absorption in the respondent -Department as Clerk, made a representation and sought absorption/appointment as Superintendent Grade -II, which was denied by the respondents, constraining the appellant/writ petitioner to file Original Application (OA No. 928 of 2002) before the H.P. State Administrative Tribunal, which Original Application, on abolition of the Tribunal, was transferred to this Court and was diarized as CWP(T) No. 8439 of 2008, was dismissed vide the impugned judgment, which is non -speaking and cryptic one.

(3.) WE have heard the learned counsel for the parties and have gone through the record of the writ petition.