SURESH KUMAR Vs. STATE OF H.P.

JUDGEMENT

(1.) Petitioner-Suresh Kumar has invoked the extraordinary jurisdiction of this Court, under Article 226 of the Constitution of India, by way of filing Civil Writ Petition, which was initially registered as CWP No.7033 of 2013. Thereafter, the State Government has established the Himachal Pradesh State Administrative Tribunal (hereinafter referred to as the 'Tribunal'), under the provisions of the Administrative Tribunals Act, 1985 (hereinafter referred to as the 'Act') and the said case was transferred to the Tribunal and registered as T.A. No.2028 of 2015.

(2.) After the abolition of the Tribunal, the said matter was again transferred to this Court and thereafter, registered as CWPOA No.1480 of 2019.

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