ANKUSH SAINI Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The Petitioner has prayed mainly the following relief:

(2.) The Petitioner's case in brief is that statement of Additional Director General of Police (Administration) was published in some newspapers stating therein that 918 Constables would be recruited in State in two reserved Battalions. It was also stated that 701 posts of constables in 3rd Battalion and 217 constables in 1st Battalion would be filled in on the basis of district-wise population with the condition that candidates should be bonafide residents of Himachal Pradesh, they should be registered with concerned Employment Exchanges. The educational qualification for General Category and Backward Classes candidates was matriculate whereas SC and ST candidates should be middle pass and the candidates should be in the age group of 18 to 25 years.

(3.) The Petitioner was eligible and was registered with the Employment Exchange in Kangra District. He appeared in the written test with Chest No. 1166 and qualified the test. He was called for the interview but was not selected. Many candidates belonging to other districts were allowed to appear in District Kangra and some of them were selected.