YADVENDAR SINGH Vs. DIRECTOR OF PRIMARY EDUCATION

JUDGEMENT

(1.) JUSTICE Rajiv Sharma, Judge. Petitioner has assailed the appointment of respondent No.3 for the post of Part Time Water Carrier in Government Primary School, Kangar Banona, Tehsil Pachhad, District Sirmaur. Case of the petitioner, in a nutshell, is that he had applied for the post of Part Time Water Carrier in Government Primary School, Kangar Banona. He submitted the application alongwith certificates that he belongs to I.R.D.P. family and he resides within the radius of one kilometer from the school, where the appointment of Part Time Water Carrier was to be made. However, the fact of the matter is that respondents No.1 and 2 have appointed respondent No.3 as Part Time Water Carrier in Government Primary School, Kangar Banona.

(2.) ACCORDING to Mr. Lokender Paul Thakur, respondent No.3 had not attained the age of 18 years at the time when he was selected as Part Time Water Carrier. In other words, his submission is that since the petitioner was under-age, he could not be offered the post of Part Time Water Carrier.

(3.) I have heard the learned counsel for the parties and have perused the pleadings carefully.