HARI SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The petitioner has filed the instant writ petition with the following prayers:-

(2.) The petitioner was engaged as Chowkidar on daily wage basis in the year 1991. His services were disengaged orally in May, 1993. Pursuant to a settlement, the respondents reengaged the petitioner in October, 1993. Thereafter, the petitioner was again disengaged in April, 2000. On disengagement, the petitioner served a legal notice on 4/7/2002, but of no avail. Thereafter, the petitioner approached H.P. Administrative Tribunal in O.A. No.2903 of 2002 [Annexure P-3], whereby, the erstwhile Tribunal directed the petitioner to make a representation to the appropriate authorities as per orders dtd. 12/11/2002.

(3.) As a sequel to the directions passed by the Tribunal on 12/11/2002, the petitioner served a legal notice on 7/5/2003 [Annexure P-4], but in vain.