Himachal Pradesh High Court
Akshay Sharma vs State Of Himachal Pradesh And Others on 1 June, 2015
Author: Rajiv Sharma
Bench: Rajiv Sharma
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
CWP No. 8532/2013
Decided: June 1, 2015
.
_____________________________________________________________
Akshay Sharma ...........Petitioner
Versus
State of Himachal Pradesh and others ..........Respondents
_____________________________________________________________
Coram:
Hon'ble Mr. Justice Rajiv Sharma, Judge
Whether approved for reporting? 1
_____________________________________________________________
For the Petitioner : Mr. Onkar Jairath, Advocate.
For the Respondents : Mr. Parmod Thakur, Additional
Advocate General, for respondents
r No.1 to 3.
Respondents No. 4 and 5
proceeded ex parte.
_____________________________________________________________
Rajiv Sharma, Judge:
Petitioner was appointed as a Lecturer on 29.8.2011 initially for a period of one year. However, fact of the matter is that petitioner was permitted to discharge his duties till the year 2013. Respondents have not renewed the contract of the petitioner despite issuance of annexure R-9 dated 26.8.2013, whereby Director Technical Education has directed the Principal, J.N. Government Engineering College, Sunernagar to renew the contract.
2. Consequently, the present petition is allowed.
Respondent No.3 is directed to renew the contract of the 1 Whether the reporters of the local papers may be allowed to see the judgment?
::: Downloaded on - 15/04/2017 18:18:23 :::HCHP 2petitioner on the basis of letter dated 26.8.2013, within a period of two weeks from today. Break in service shall be .
counted for all intents and purposes, except for back-wages.
Pending applications, if any, are also disposed of.
(Rajiv Sharma)
Judge
June 1, 2015
(vikrant)
r to
::: Downloaded on - 15/04/2017 18:18:23 :::HCHP