BHIMA RAM Vs. STATE OF H.P.

JUDGEMENT

(1.) By way of instant petition, the petitioner has prayed for grant of following substantive reliefs:-

(2.) The petitioner was appointed as Beldar on daily wage basis in the respondent-department w.e.f. 21/9/1988. The services of petitioner were terminated on 1/11/1993. Petitioner assailed his termination by way of O.A.(M) No. 403/94 before the erstwhile H.P. State Administrative Tribunal. O.A. (M) No.403/94 filed by the petitioner was disposed of vide order dtd. 21/11/1994 with direction to the Chief Engineer (North) Dharamshala to consider and decide the case of the petitioner in accordance with law.

(3.) The representation of the petitioner was decided by the Chief Engineer (North) Dharamshala vide communication dtd. 20/2/1995. It was observed that notwithstanding the merits of the case, the petitioner had already been engaged by the Executive Engineer, IPH Division Sundernagar.