STATE OF HP AND OTHERS Vs. BISAN SAWROOP

JUDGEMENT

(1.) We see no reason to interfere with the present appeal, whereby challenge is laid to judgment dated 22.12.2010, passed by learned Single Judge in CWP(T) No. 11392 of 2008, titled as Bisan Swaroop Vs. The State of Himachal Pradesh and others, for the reason that the learned Single Judge held the present appellants to have violated the principle of natural justice in deciding the case of the writ petitioner, namely, Bisan Swaroop. There was reduction in the pay-scale without issuing notice or affording opportunity of hearing. Order entails civil consequences. Also the original writ petitioner stands retired. The amount involved is meagre and as such we find no reason to interfere with the same.

(2.) Appeal stands disposed in the above terms. No order as to costs.