BHUPINDER SINGH MEHTA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) By way of instant petition, petitioners have prayed for following substantive relief(s):

(2.) Petitioners were appointed as Computer Operators on contract basis in Sutlej Valley Watershed Development Society (for short 'Society') in the month of March 2004. The Society was closed vide notification dtd. 5/5/2012 and consequently the services of petitioners also came to end w.e.f. 30/6/2012.

(3.) Thereafter, petitioners were engaged by respondent No. 3 as computer operators on contract basis and were deputed with Compensatory Afforestation Fund Management and Planning Authority (for short, 'CAMPA'). Petitioners are continuing to work in the same capacity till now.