SOM KISHAN Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Petitioner has assailed the appointment of respondent No.4 to the post of water carrier on part-time basis in Government Primary School Gariala, Tehsil Karsog, District Mandi. The case of the petitioner, in a nutshell, is that the respondent-State has failed to take into consideration Annexure A-1, i.e. experience certificate issued to the effect that the petitioner has been working in Government Primary School, Gariala for the last more than 13 years as part-time water carrier.

(2.) The gist of the reply filed by the respondent-State is that the petitioner had also participated in the selection process alongwith respondent No.4. The suitability of the petitioner and respondent No.4 was looked into by the duly constituted Selection Committee. The petitioner has secured 13 marks and respondent No.4 has secured 20 marks as per Annexure R-1. The petitioner has also not alleged any malafidies against the members who have constituted the Selection Committee. The petitioner has failed to draw the attention of the Court to any guidelines or instructions on the basis of which the petitioner was entitled to be given preference.

(3.) Accordingly, in view of the observations made hereinabove there is no merit in the petition and the same is dismissed, so also the pending application(s), if any. There shall be no order as to costs.