LILU RAM Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) C.M.P. No. 5618 of 2010. Allowed. The application is disposed of. C.W.P. No. 3629 of 2010. The writ petition is filed with the following prayers:

(2.) In the nature of the order, we propose to pass in this case, we do not think it necessary to issue notice to respondents No. 3 to 8. According to the petitioner, the relaxation in the educational qualification has already been granted to several similarly situate persons and some of whom have been arrayed on the party as respondents No. 3 to 8. If similarly situated workmen have been granted relaxation, the petitioner cannot be discriminated. Annexure P-3 is solely a show cause notice. Petitioner may submit his reply incorporating the instances wherein similarly situated persons have been granted relaxation. It is made clear that the second respondent shall consider the matter on merits, adverting also to the submissions made by the petitioner that several other similarly situated persons have been granted relaxation. Only after adverting to the above, any further proceedings in the matter shall be taken. Petitioner shall produce a copy of the judgment alongwith copy of the writ petition before the second respondent.

(3.) The petition stands disposed of, so as the pending application(s), if any. Copy dasti, on usual terms.