SURINDER KUMAR Vs. STATE OF H.P.

JUDGEMENT

(1.) Whether these applications are maintainable before this Tribunal despite the fact that the applicants have not preferred the appeals against the orders by which they feel aggrieved.

(2.) In view of the above, the arguments were heard in all these original applications on the aforesaid question and such question is being disposed of by this common order.

(3.) In O.A. No. 3409/1999 the material and relevant facts are that the applicants was appointed as Gram Panchayat Sahayak as per the Scheme notified by the State Government but by an order his services as Gram Panchayat Sahayak stood terminated. Therefore, the applicant has claimed the relief that such oral termination be set aside and the respondents be restrained from holing fresh interview to appoint any other person as Gram Panchayat Assistant against the post held by the applicant.