TEJ DEEN Vs. H.R.T.C.

JUDGEMENT

(1.) THE present petition is directed against the order passed by the learned Tribunal in O.A. No. 1094 of 1991 on 17th August, 2001. The brief facts necessary for the adjudication of this petition are that the petitioner was appointed as Driver in the respondent -Corporation on 19th November, 1984. His services were terminated by the respondent -Corporation on 31 st January, 1987 under. Rule 19.1 of the Central Civil Services (Classification, Control and Appeal) Rules, 1965. He filed original application before the learned Himachal Pradesh Administrative Tribunal bearing No. O.A. No. 1094 of 1991. The original application was dismissed by the Tribunal on 17th August, 2001.

(2.) MR . Manohar Lal Sharma, learned counsel for the petitioner had strenuously argued that the order passed by the learned Tribunal on 17th August, 2001 is not sustainable in the eyes of law. Shri Ashok Sharma, learned counsel for the respondents had supported the order dated 17th August, 2001.

(3.) IT appears from the pleadings that the petitioner was convicted by the Sub -Divisional Judicial Magistrate, Tehog on 26th December, 1984, under Sections 41 and 42 of the Indian Forest Act. The appeal preferred by him was rejected by the learned Sessions Judge. The criminal revision No. 103 of 1986 preferred by the petitioner was rejected by this Court on 3 -10 -1986The judgment dated 3 -10 -1986 reads thus: