Himachal Pradesh High Court
Chaman Lal vs State Of H.P. & Others on 23 April, 2015
Bench: Rajiv Sharma, Sureshwar Thakur
IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
.
CWP No. 1282 of 2015
Date of Decision: 23.4.2015
Chaman Lal
Petitioner
Versus
State of H.P. & others
...Respondents
___________________________________________________________
Coram
Hon'ble Mr. Justice Rajiv Sharma, Judge.
Hon'ble Mr. Justice Sureshwar Thakur, Judge.
Whether approved for reporting?
_________________________________________________________
For the petitioner : Mr. B.S. Chauhan, Advocate.
For the respondent : Mr. M.A. Khan, Additional
Advocate General with Mr. P.M.
Negi, Deputy Advocate General,
and Mr. Ramesh Thakur,
Assistant Advocate General, for
the respondent-State.
Rajiv Sharma, Judge (oral):
Reply not filed. The right to file reply stands closed.
2. Petitioner was offered appointment vide office order dated 23.11.2013, Annexure P-1. He has also entered into an agreement with respondent No. 2, vide Annexure P-2.
However, surprisingly the services of the petitioner were terminated by respondent No. 3, Principal, Govt. Degree ::: Downloaded on - 15/04/2017 18:03:06 :::HCHP 2 College, Barsar. The services of the petitioner could only be .
terminated by appointing authority not by the Principal.
3. Consequently, Annexure P-10 is quashed and set aside. Respondent No. 3, Principal, Govt. Degree College, Barsar is ordered to permit the petitioner to discharge his duties as a Clerk, in accordance with law.
4. In view of this, the present petition is disposed of, so also the pending application(s), if any. No costs.
(Rajiv Sharma), Judge (Sureshwar Thakur), Judge April 23 2015 (kalpana) 2 ::: Downloaded on - 15/04/2017 18:03:06 :::HCHP