LEELA DHAR Vs. STATE OF H.P.

JUDGEMENT

(1.) PETITIONER Leela Dhar seeks judicial review of order dated 10th June, 2004 of the then H.P. State Administrative Tribunal, whereby his Original Application No. OA(M) 379 of 2004, which he filed against the respondents, has been dismissed. Present writ petition has been filed, under Articles 226 and 227 of the Constitution of India.

(2.) FACTS , which need to be noted for the decision of the case, are as follows. State of Himachal Pradesh formulated a scheme, known as Himachal Pradesh Gram Vidya Upasak Yojna, 2001, for appointment of Vidaya Upasaks (Teachers), in Government Primary School, on contract basis. In accordance with the said scheme, petitioner was appointed as Vidaya Upasak, vide letter dated 17th August, 2002, Annexure PC. Appointment was made for the academic session ended on 31st March, 2003. It was renewed for the next session, i.e. upto 31st March, 2004, vide agreement Annexure PE.

(3.) ON October 31, 2003, respondent No. 6, lodged a report against the petitioner with the police that he had intimidated and insulted him. Copy of the report is Annexure PL. Inquiry was conducted by a Police Officer, who found that the complaint was false. Report of the Investigating Officer is Annexure PN. The same is dated 30th November, 2003.