LAWS(HPH)-2010-11-61

RASHPAL SINGH Vs. STATE OF H P

Decided On November 09, 2010
RASHPAL SINGH Appellant
V/S
STATE OF HIMACHAL PRADESH Respondents

JUDGEMENT

(1.) THE petitioner has prayed mainly the following reliefs in the petition:-

(2.) THE case of the petitioner is that he is at present posted as Clerk in the office of Child Development Project Officer, Rait, District Kangra. He was appointed as Clerk on 1.11.1981 and since then he had been performing the duties of Clerk.

(3.) THE respondent No.3 was appointed as Clerk in the year 1984. THE respondent No.3 is the real brother of K.D.Sharma, the then District Welfare Officer, Kangra at Dharamshala. THE appointment of respondent No.3 as Clerk is illegal, he did not possess the requisite qualifications for appointment as Clerk.