GAJINDER SHARMA Vs. STATE OF H P

JUDGEMENT

(1.) The Petitioner in the petition has prayed that the appointments of Respondents No. 4 to 9 made through back door method may be quashed and set-aside, Respondents No. 1 to 3 may be directed not to make the appointments except in accordance with law, the appropriate authorities may be directed to grant sanction for the prosecution of the guilty persons and guilty persons may be punished in accordance with law. The other prayers made in the petition are incidental.

(2.) The case of the Petitioner is that he is a sportsman of national level, his right has been ignored while appointing Respondents No. 4 to 9, though, he has better merit than Respondents No. 4 to 9. it is the case of the Petitioner that every sportsman of Himachal Pradesh should get employment in accordance with his qualification, rules and prescribed procedure. The genuine rights of the sportsmen for public employment are not being properly considered and accepted by the Respondent-State, therefore, the Petitioner has filed the petition.

(3.) The Petitioner has played All India Inter-University Boxing Championship held at Punjab University, Chandigarh in January, 1987, he got second position in All India Inter University Boxing when he represented the Himachal Pradesh University on 18.2.1989. The Petitioner has also won bronze medal in Boxing in National All India Boxing Championship, held from 3.6.1987 to 7.6.1987. The Petitioner has played water-polo from Punjab University Sports Tournament on 20.9.1986. The Petitioner has also participated in wrestling in Punjab University Sports Tournament on 17.10.1986. The Petitioner has secured second position in wrestling in Himachal Pradesh University in 1988-89. The Petitioner has done B.A. from Punjab University in April, 1987 and has obtained degree in law from H.P. University.