STATE OF H.P. Vs. DES RAJ

JUDGEMENT

(1.) THIS petition by the State is directed against the order of the learned H.P.State Administrative Tribunal in O.A. No. 385 of 1991, decided on 18.8.2006.

(2.) THIS case has a rather chequered history. The respondent was appointed as a helper on daily waged basis on purely temporary basis in the mini workshop of GAD on 20th June, 1984. On 28.2.1986 he was appointed on ad hoc basis and the relevant portion of the appointment letter reads as follows:-

(3.) AS far as the validity of the order is concerned, it would be pertinent to mention that the order passed originally condoning the delay in filing the application as well as the order passed in the review petition have never been challenged and even in the present writ petition no challenge is laid to those orders. Therefore, the said orders have attained finality. The only question which arises for consideration is whether the termination of services of the employee was proper or not.