STATE OF HIMACHAL PRADESH Vs. RAM SINGH

JUDGEMENT

(1.) THE petitioners have preferred this petition, under Articles 226 and 227 of the Constitution of India, challenging the order Annexure PA dated 31st December, 2004 passed by the learned H.P. Administrative Tribunal, in O.A. No. 717 of 2000 titled Ram Singh v. State of H.P. and Ors., with a prayer to quash the same and for issuing appropriate directions as deemed fit.

(2.) IN brief, the facts giving rise to the present petition are that the respondent was initially appointed as Volunteer Teacher in the Government Primary School, Dharponoo (Talli) on 4.3.1992. Thereafter on rationalization of post of Volunteer Teachers in the year 1996 he was transferred to Government Primary School Jnahan. In 1997, he was further transferred to Government Primary School Chowai in Tehsil Theog, Deha Block of District Shimla. Since the year, 1992 to 1997, three FIRs were lodged against him under various Sections in terms of FIR No. 123/92 for misappropriation of the amount of the Deha Co operative Society, FIR No. 95/97 lodged by one Modu Ram for allegedly outraging the modesty of his wife and FIR No. 4/98 showing himself to be present on duty on various dates whereas, the respondent had been attending the Court of learned Additional Chief Judicial Magistrate, Theog on such dates.

(3.) VIDE his reply dated 15.10.1999, the respondent had refuted all the allegations in detail, but vide Office order dated 20th January, 2000 the services of the respondent were terminated by issuing the following order: