SAT PAL SABHARWAL Vs. THE H.P. FINANCIAL CORPORATION, ETC.

JUDGEMENT

(1.) These three review applications have been made by the Petitioner in three connected writ petitions disposed of by a common order.

(2.) The Himachal Pradesh Financial Corporation was constituted under the State Financial Corporation Act, 1951. The Petitioner, who was employed as an Assistant in the Punjab Financial Corporation, also constituted under the aforesaid Act, was allotted to the Union territory of Himachal Pradesh. He was permitted to join the Himachal Pradesh Financial Corporation in June, 1968. Some time later disciplinary proceedings were taken against the Petitioner, and he was removed from service by an order passed by Shri Govind Sahai, Managing Director of the Corporation. It appears that thereafter some promotions were made to the posts of Assistant Accountant, Accountant and Senior Accountant in the Corporation.

(3.) The Petitioner filed three writ petitions in this Court. In Civil Writ Petition No. 87 of 1969, he challenged the order of Shri Govind Sahai removing him from service and the order of the Board dismissing his appeal. He attacked the constitution of the Board of Directors and the initial appointment of Shri Govind Sahai as Managing Director of the Corporation. There were other reliefs also, which we need not detail here. Civil Writ Petition No. 98 of 1970 was directed, inter alia, against the appointment of Shri R.C. Sood as Senior Accountant. Civil Writ Petition No. 75 of 1971 challenged the subsequent appointment of Shri Govind Sahai as Managing Director.