RANBIR SINGH Vs. STATE OF H.P.

JUDGEMENT

(1.) THE applicant initially joined as JBT teacher with effect from 15.10.1966. He remained as untrained teacher since his date of initial appointment i.e. 15.10.1966 and underwent the training later on and became trained JBT teacher on 19.9.1996.

(2.) BRIEF and relevant facts of the case of the applicants are as under : - Vide Annexure P -3 and P -4 the respondents have re -fixed the pay of the applicant without giving him the opportunity of hearing which is to the disadvantage of the applicant and the same has brought down the pay of the applicant w.e.f. 1.1.1996. This action of the respondents is harsh and violative of principle of natural justice. No recovery can be effected as no proper and legal show cause notice was served before passing the impugned order. Therefore, the applicant has prayed for quashing the impugned order Annexure P -3 and P -4.

(3.) I have heard the learned Counsel for the applicant Mr. A.K. Gupta and learned Addl. Advocate General and have gone through their pleadings carefully.