HIRA LAL Vs. STATE OF H.P.

JUDGEMENT

(1.) BY medium of this petition, the petitioner has assailed the order dated 28.4.1997 of the learned Himachal Pradesh Administrative Tribunal passed in OA No. 1167 dated 1993.

(2.) MR .Shrawan Dogra, Advocate strenuously argues that the order dated 28.4.1997 is not sustainable in the eyes of law.

(3.) WE have heard the learned counsel for the parties and perused the pleadings of the parties.