SURESH KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The petitioner has assailed the appointment of respondent to the post of Part-Time Water Carrier in Government Primary School, Rajjo, Tehsil Sarahan, District Sirmour. However, during the pendency of this petition, respondent No.4 has been regularised as Water Carrier in Government Primary School, Rajjo, Tehsil Sarahan, District Sirmour. Petitioner has not challenged the regularization of respondent No.4. Mr. Harmeet Singh, learned counsel appearing on behalf of the petitioner informs the Court that now new incumbent has been appointed as Part- Time Water Carrier.

(2.) Consequently, in view of the intervening developments, the present petition is rendered infructuous. However, liberty is reserved to the petitioner to assail the appointment of new incumbent as Part-Time Water Carrier-cum-Sweeper in accordance with law. It is made clear that the delay will not come in his way since he has been pursuing the remedy before this Court.

(3.) Accordingly, in view of the observations made hereinabove, the present petition is disposed of, so also the pending application(s), if any. No costs.