SURJIT KUMAR Vs. STATE OF H.P. AND ORS.

JUDGEMENT

(1.) PETITIONER was interviewed for the post of Laboratory Attendant on 20.02.2000. He was offered appointment vide Annexure A -1. He joined his duties at Government Senior Secondary School Pathiar on 29.03.2000. However, the services of the Petitioner were terminated on 7th January, 2002 vide Annexure A -2. Petitioner and similarly situate persons assailed their termination orders by filing Original Applications No. 85, 86, 87, 99, 128, 129, 130 and 141 of 2002 before the learned erstwhile Himachal Pradesh Administrative Tribunal. The learned Tribunal allowed these original applications and termination orders of the Petitioner and similarly situate persons were quashed and set aside vide judgment dated 1st March, 2002. However, the learned Tribunal has granted liberty to the Respondent -department to hold an enquiry in the matter and take appropriate action in accordance with law. Respondent -State assailed the judgment dated 1st March, 2002, rendered in the above -cited Original Applications by way of C.W. Ps. No. 1035, 1036, 1037, 1066, 1076, 1077, 521 and 678 of 2002. The Division Bench of this Court up -held the judgment of the Tribunal dated 1st March, 2002, however, issued the following directions vide judgment dated 13th May, 2003:

(2.) IN the show cause notices, the Respondents should also be asked as to whether they would like to be heard in person.

(3.) THE termination orders if issued in accordance with the aforesaid procedure would be liable to be implemented in accordance with law.