GOVERDHAN SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) This case is a classical example of invidious discrimination.

(2.) On 18.03.2013, this Court passed the following order:-

(3.) The stand taken by the respondent-State in reply to the writ petition is that the services of the petitioner who was appointed on 14.05.1985 as Volunteer Teacher and served as such upto 17.06.1986 and thereafter absented from duties were terminated on and w.e.f. 18.06.1986. The selection process was started afresh and the petitioner also appeared in the interview. He was appointed and joined duties as Volunteer Teacher on 01.09.1986.