NARAYAN DUTT Vs. STATE OF H.P.

JUDGEMENT

(1.) THIS Letters Patent Appeal is directed against the judgment dated 30.3.2011 of the Learned Single Judge rendered in CWP (T) No. 12692 of 2008.

(2.) MATERIAL facts necessary for the adjudication of this appeal are that the State initiated the process for filling up the post of Assistant Teacher in Government Primary School, Chattor, Tehsil Pachhad, District Sirmaur from general I.R.D.P. candidate. Minimum educational qualification prescribed for the post in question was 10+2. Appellant and respondent No.4 participated in the selection process. However, Selection Committee recommended the name of respondent No.4. Appellant assailed the appointment of respondent No.4 by filing original application before the erstwhile Himachal Pradesh Administrative Tribunal, which after the abolition of the Tribunal, was transferred to this Court and registered as CWP (T) No. 12692. Learned Single Judge dismissed the same holding that since the petitioner belonged to O.B.C. category and did not belong to I.R.D.P. category, he was not eligible.

(3.) THE post in question was reserved for I.R.D.P. general candidate. Appellant belonged to O.B.C. category. The post in question was not reserved for O.B.C. candidate.