PARKASH CHAND Vs. STATE OF H.P.

JUDGEMENT

(1.) Aggrieved by non-consideration of the candidature for the post of Forest Guard under 10% quota kept for Class-IV employees as per the Recruitment and Promotion Rules notified vide notification dated 20.09.2014, the petitioner Parkash Chand preferred Original Application No. 1756 of 2019( now registered as CWPOA No. 6741 of 2020) before the erstwhile H.P. State Administrative Tribunal (for short 'Tribunal'), for the grant of following substantive reliefs:

(2.) However, since no interim relief was granted by the Tribunal, the petitioner Parkash Chand approached this Court by filing fresh petition being CWP No. 1515 of 2019 wherein he then claimed the following reliefs:

(3.) This Court vide order dated 11.07.2019 passed interim orders in favour of the petitioner by directing the respondents to consider his case also in the DPC provided he falls within the zone of consideration.