RAJ KUMAR Vs. HIMACHAL PRADESH STATE ELECTRICITY BOARD

JUDGEMENT

(1.) PETITIONER has obtained three years diploma of Junior Engineer (Electrical) in June, 1995. Thereafter, his name was sponsored for apprenticeship. He completed his apprenticeship on 23rd January, 1997. He submitted application to consider his case for appointment to the post of Junior Engineer (Electrical) on 25.09.1997. He was interviewed on 29.04.1997, 21.02.1997 and 18.03.1997. However, he was not found suitable. He approached the learned erstwhile Himachal Pradesh Administrative Tribunal by way of O.A.(M) No. 259 of 1998. The same was directed to be treated as representation to the Secretary, H.P.S.E.B., Shimla. He heard the petitioner in person on 22.05.2001. The representation made by the petitioner was rejected vide office order dated 11.06.2001. Whether the reporters of the local papers may be allowed to see the judgment. No.

(2.) CASE of the petitioner, in a nut-shell, is that he ought to have been given preference since he has done apprenticeship with the Board.