MANISH CHAUDHARY Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Being aggrieved and dissatisfied with order dated 4.5.2017 (Annexure A-11), whereby representation dated 1.8.2016 (Annexure A-10) having been filed by the petitioner, regarding correction in provisional seniority list issued on 1.5.2016, came to be rejected, petitioner had approached erstwhile Himachal Administrative Tribunal by way of OA No. 5844 of 2018, seeking therein following main relief(s):

(2.) After abolition of the erstwhile Himachal Pradesh Administrative Tribunal, above said Original Application came to be transferred to this Court and has been re-registered as CWPOA No. 5318 of 2020.

(3.) For having bird's eye view of the matter, facts as emerge from the record are that in the year 2010, respondent Department initiated process for filing up several posts of Sub Inspector of Police and in this process, name of the petitioner was also recommended for appointment as Sub Inspector by the Director, Youth Services and Sports, Himachal Pradesh. Respondents having found petitioner suitable for being appointed as a Sub Inspector of Police against sport quota, offered him appointment vide appointment letter dated 8.2.2010 (Annexure A-1). Pursuant to aforesaid appointment of the petitioner as Sub Inspector of Police, he was sent for doing "basic training course" in the year 2010. After completion of basic training course in the year 2011, petitioner was kept on probation but before he could complete the probation period, petitioner participated in the 59th All India Police Games-2010 held with effect from 2nd to 6th March, 2011, and secured second position/sliver medal in the event of boxing, as is evident from the certificate issued by the authority concerned. (Annexure A-3).