KALAM DASS Vs. THE CHIEF ELECTORAL OFFICER ETC.

JUDGEMENT

(1.) This Letters Patent appeal is directed against the order of D.B. Lal, J., dismissing the Appellant's writ petition.

(2.) The Appellant, who was a teacher in the Welfare Department of the Tibetan Refugees Camp at Kasumpti, was appointed an Election Kanungo by the Chief Electoral Officer, Himachal Pradesh. By the letter of appointment dated July 31, 1965, it was stipulated that "his appointment shall be temporary and his confirmation against a permanent post when available will be subject to his work and conduct being satisfactory" His services were liable to be terminated at any time on giving a month's notice without assigning any reason. The Appellant has been working as an Election Kanungo ever since. On December 10, 1971, the Chief Electoral Officer made an order reverting the Appellant to his parent department on the ground that he was no longer required in the Election Department.

(3.) The Appellant filed a writ petition in this Court challenging the order of reversion.