PRITAM SINGH Vs. STATE OF H P

JUDGEMENT

(1.) Petitioner has assailed the appointment of Respondent No. 3 to the post of Part Time Water Carrier in Government Primary School, Daroli, District Solan. In fact, the Petitioner has submitted an application for considering his candidature to the post of Part Time Water Carrier on 10th January, 2007. However, the name of Respondent No. 3 stood already approved by the competent authority on 8th January, 2007 and she has joined her duties in Government Primary School, Daroli 1st March, 2007.

(2.) Mr. Dinesh Bhanot, learned Counsel for the Petitioner has strenuously argued that the action of the Respondents to appoint Respondent No. 3 as Part Time Water Carrier in Government Primary School, Daroli is wrong, illegal, arbitrary and, thus, violative of Articles 14 and 16 of the Constitution of India.

(3.) Mr. Vikas Rathore, learned Deputy Advocate General has supported the selection of Respondent No. 3 to the post of Part Time Water Carrier.