GIRDHARI LAL Vs. STATE OF HP & OTHERS

JUDGEMENT

(1.) NOTIFICATION dated 6.7.1996 has been produced in the Court.

(2.) The same is taken on record.

(3.) PETITIONER claims that he has been serving as a Part Time Water Carrier, without salary, since May, 1998, when the school was established and that in the year 2008, respondent No.4 appointed respondent No.7 as Part Time Water Carrier, on payment of salary. His plea is that since he had been working for 10 years, without any salary, he should have been considered for appointment, instead of appointing respondent No.7.