SANSAR SINGH DHIMAN Vs. STATE OF HP

JUDGEMENT

(1.) MR. P. S. Draik, Director Ayurveda is present in the Court.

(2.) IN this petition petitioner has prayed for the following reliefs:-

(3.) THERE is no doubt that petitioner could not be considered for appointment on batch wise basis for the simple reason that as on 7.1.2009 he was more than 50 years of age.