Madan Lal vs State Of Himachal Pradesh And Others

Ajay Mohan Goel, J

The petitioner is aggrieved by the termination of his services by the department concerned inter alia on the ground that the same was without following the principles of natural justice and further at the time when the services of the petitioner were verbally terminated, persons junior to him were retained. This contention of the petitioner is seriously opposed on behalf of the State.

Be that as it may, having heard learned Counsel for the parties and having gone through the averments made in the pleadings as well as documents appended therewith, as agreed, this petition is disposed of with liberty to the petitioner to approach the authority concerned and in the event of the petitioner approaching the authority concerned within a period of four weeks from today, let an appropriate order be passed thereupon by the authority concerned within a period of six weeks thereafter.

At this stage, Mr. R.K. Gautam, learned Senior Counsel appearing for the petitioner submits that it may be observed that if work is available, then the department concerned may engage the petitioner. The petitioner may make such a request in the representation to be filed by him and the Court observes that in the event of the work being available, let the prayer of the petitioner be considered compassionately and sympathetically by the authority concerned in view of the fact that he has served the department in his younger days.

With these observations, the petition stands disposed of. Pending miscellaneous application(s), if any also stand disposed of accordingly.