OPINDER MOHAN Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) THE petition filed before the erstwhile Himachal Pradesh Administrative Tribunal on 4.4.1996, was admitted on 11.4.1996. The same stood transferred to this Court in view of the provisions of The Himachal Pradesh Administrative Tribunal (Transfer of decided and pending cases and applications) Act, 2008 (No. 14 of 2008).

(2.) PETITIONER has prayed for the following relief:

(3.) PETITIONER was serving the State as JBT teacher and was posted as such at Government High School, Haroli, in the year 1993. The Sessions Judge, Una in Session Case No. 19 of 1987 titled as State of H.P. v. Opinder Mohan, vide his judgment dated 8.9.1987 charged and convicted the petitioner for an offence under Section 306 IPC and awarded sentence of three years rigorous imprisonment with a fine of Rs. 1000/ - or in default to further undergo imprisonment for six months.