VIJAY KUMAR Vs. STATE OF H.P.

JUDGEMENT

(1.) In this original application, the applicant has prayed for setting aside the order Annexure P -1 whereby the appointment of the applicant to the post of Primary Assistant Teacher at G.P.S. Ghatewal -1 has been cancelled and to allow him to continue work against the aforesaid post alongwith all consequential benefits.

(2.) The case of the applicant, in brief, is that he was appointed as a Primary Assistant Teacher in accordance with the Scheme framed by the State Government and joined as such on 04.04.2006 vide Annexure P -4 and also executed the requisite agreement. However, all of a sudden, respondent No.3 without any reason or authority in an illegal manner passed order Annexure P -1 directing cancellation of the appointment of the applicant. It is claimed by the applicant that respondent No.3 has no power and authority to pass such an order under the Rules/Scheme/Policy framed by the State Government. Hence, this original application.

(3.) The claim of the applicant is resisted by the respondents though reply has been filed only by respondent No.4 claiming that the appointment in fact has been cancelled by him and rightly so.