BALBIR SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Leave granted.

(2.) Being aggrieved by the judgment and Order dated 18th July, 2003 delivered in CWP No. 14328 of 2000 by the High Court of Punjab and Haryana at Chandigarh, the Appellant has filed this appeal.

(3.) The grievance of the Appellant before the High Court was that he was wrongly not appointed as an Art and Craft teacher. It was the case of the Appellant that certain candidates belonging to backward class A category had been given appointment against the posts of general category and had it not been done so, the Appellant would have got the appointment.