RAVI LAL Vs. RAJIV SHARMA

JUDGEMENT

(1.) HEARD Dr. Lalit K. Sharma, Advocate, for the petitioner and Mr. Rajinder Dogra, Additional Advocate General, for the respondent.

(2.) IN the present contempt petition, the petitioner has approached this Court for the compliance of the order dated 04.11.2009, passed in CWP(T) No. 963 of 2008. The relevant portion is extracted below:

(3.) IT appears that in Clause 12 of the Notification dated 27.07.2001, issued by the Government of Himachal Pradesh, the criteria for appointment to the post of Part Time Water Carrier on compassionate grounds has been laid in the schools of Education Department. Clause 12 is extracted below: