MAHINDER KUMAR Vs. STATE OF HP

JUDGEMENT

(1.) It is submitted that an identical issue was considered by this Court leading to judgment in CWP No. 2735 of 2010, titled as Rakesh Kumar vs. State of H.P. & ors. The text of the judgment reads as follows:

(2.) The only reference to be made for analyzing the grievance of the petitioners is two orders of the Government. One order is dated 3.4.2000 and other is dated 6.5.2000. Order dated 3.4.2000, reads as follows:

(3.) Other terms and conditions like fulfillment of essential qualification as prescribed in R&P Rules, etc. etc. as laid down in this department letter of 8th July, 1999, as referred to above, shall continue to be operative.