JAI LAL KAMAL Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Petitioner-Jai Lal Kamal has invoked the jurisdiction of the erstwhile Himachal Pradesh State Administrative Tribunal (hereinafter referred to as the 'Tribunal'), by way of Original Application No.913 of 2019, preferred, under Sec. 19 of the Administrative Tribunals Act, 1985 (hereinafter referred to as the 'Act').

(2.) After the abolition of the Tribunal, the matter was transferred to this Court and thereafter, registered as CWPOA No.3071 of 2019.

(3.) By way of the Civil Writ Petition, the petitioner has sought the following reliefs:-