SOHAN LAL Vs. STATE OF H P

JUDGEMENT

(1.) FOR the post of part time water carrier in Government Primary School, Kumbharala in Nerwa Block, Tehsil Chopal, District Shimla interviews were held on 30.7.2002.

(2.) AS per the criteria laid down in the notification dated 27.7.2001 which was applicable at the relevant time the marks to be awarded on account of distance are as follows:-

(3.) IN the instant appeal, on the asking of Sh. Sohan Lal a direction was issued to the Assistant Engineer, H.P. PWD, Nerwa to measure the actual distance between the house of Sh. Sohan Lal and G.P.S. Kumberla, the school in question, through the shortest route, path-way and non-motorable road now available. IN compliance thereof affidavit dated 19.3.2011 stands filed annexing the distance certificate to the effect that the distance, through the shortest route/pathway is 2.670 km. Having considered the same we are still of the view that Sh. Sohan Lal was wrongly awarded ten marks towards the distance whereas, as per the latest certificate it should be six. The over all position still does not emerge in favour of Sh. Sohan Lal as his marks being twenty, are still less than twenty three awarded to Sh. Saibu Ram. No other point urged. Consequently we find no reason to interfere with the judgment passed by the learned Single Judge of this Court in CWP(T) No. 8651 of 2008, titled as Saibu Ram versus State of H.P. and others, decided on 26.7.2010. Appeal is accordingly dismissed.