BHIM SINGH THAKUR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Material facts necessary for adjudication of this petition are that the petitioner joined as Vaccinator in the year 1965. He was designated as Male Health Worker in the year 1980. The State has framed Recruitment and Promotion Rules for the post of Health Educator.

(2.) The case of the petitioner, in nutshell, is that the respondents are not promoting him to the post of Health Educator. The case of the respondent-State, in nutshell, is that the post of Male Health Worker is not the feeder category for promotion to the post of Health Educator.

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