STATE OF H.P. Vs. PREM LAL

JUDGEMENT

(1.) PETITIONERS have assailed the order passed by the learned H.P. State Administrative Tribunal in OA No. 1407 of 1997 dated 3.8.2001. The material facts necessary for adjudication of this petition are that respondent hereinafter referred to as the "workman" for convenience sake was engaged as daily waged Beldar in the month of November, 1993. His services were terminated orally on 1.1.1995. He has assailed his retrenchment by filing OA No. 1402 of 1997 before the learned Tribunal. The learned Tribunal has allowed the Original Application on 3.8.2001.

(2.) MR . Sharma, learned Senior Additional Advocate General has vehemently argued that the judgment of the Tribunal is contrary to law. He then argued that the learned Tribunal could not direct re -engagement of the petitioner.

(3.) WE have heard the learned counsel for the parties and gone through the pleadings carefully.