RAMESH CHAND Vs. STATE OF H.P.

JUDGEMENT

(1.) A challenge has been laid by way of this petition to the order passed by the Himachal Pradesh State Administrative Tribunal in O.A. No. 2451/98 on 29.6.2000.

(2.) THE brief facts necessary for the adjudication of this petition are that the Petitioner joined as Projector Operator on 1.2.1991 on the basis of the recommendation made by the Himachal Pradesh Public Service Commission. The Petitioner approached the Himachal Pradesh Administrative Tribunal by way of O.A. No. 2451/98 assailing two notifications dated 19.7.1997 and 30.11.1996. It was submitted by the Petitioner before the learned Tribunal that the issuance of these two notifications dated 19.7.1997 and 30.11.1996 has reduced his chances of promotion to the post of Assistant Radio Engineer. The learned Tribunal dismissed the O.A. on 29.6.2000.

(3.) WE have heard the learned Counsel for the parties and perused the record carefully.