SANTOSH Vs. STATE OF H P & OTHERS

JUDGEMENT

(1.) A learned Division Bench of this Court vide order dated 20.04.2017 directed this Court to decide the question of jurisdiction.

(2.) Before deciding the issue, I have heard the learned counsel for the parties and gone through the records.

(3.) The question of jurisdiction, as referred to above, is as to whether the "Takniki Sahayaks" are holding a civil post and their disputes are required to be adjudicated at the first instance only by the learned Tribunal or that they do not hold any civil post, there only exists a relationship of employer and employee by and between the State and the "Takniki Sahayaks" and, therefore, their cases are not maintainable before the learned Tribunal and thus are required to be adjudicated by this Court alone.