PRABHU KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Heard.

(2.) The appellant herein, a Law Graduate, is a specially-abled person suffering from 90% permanent locomotor disability due to left shoulder disarticulation. He has been practicing as an advocate since 2015.

(3.) He has preferred the instant appeal for assailing the judgment dtd. 29/9/2020 passed by the High Court of Himachal Pradesh at Shimla [ Hereinafter referred to as "High Court".] in C.W.P. No. 3634 of 2019, whereby the High Court dismissed the writ petition filed by the appellant and rejected his claim for appointment to the post of Assistant District Attorney [For short "ADA".].