HARI CHAND AKROT Vs. STATE OF H.P.

JUDGEMENT

(1.) BY means of this petition the Petitioner claims that his services should have been taken over as Assistant Librarian and not as Lab Attendant and that he should be paid salary for the entire period for which he worked.

(2.) THE undisputed facts are that the Petitioner joined the National College Amb as clerk on and w. e.f. 1.8.1970. He was confirmed on 1.7.1991 and thereafter appears to have been promoted/designated as Assistant Librarian.

(3.) THE National College, Amb was taken over by the State of Himachal Pradesh vide notification dated 27th June, 1997. The services of all the employees were taken over but the services of the Petitioner were not taken over. A committee constituted in this behalf to oversee the taking over considered the case of the applicant and found that he did not fulfill the requisite educational qualifications for being appointed as Assistant Librarian. As per the rules the essential qualifications were matriculation with certificate in library science. The Petitioner no doubt was a matriculate but did not possess a certificate in library science and therefore, the case for taking over his services was rejected.