ARJUN SINGH Vs. PAWAN KUMAR

JUDGEMENT

(1.) In the present Letter Patent Appeal, the order dated 21.2.2011 passed in CWP (T) No. 15904/2008 is under challenge.

(2.) Respondent No. 1, namely, Pawan Kumar preferred CWP(T) 15904 of 2008 ( O.A. No. 2912 of 2007) praying that the appointment of Appellant herein (Respondent No. 7 in the Writ Petition before the learned Single Judge) be set aside as his selection for Primary Assistant Teacher in Government Primary School, Basaha, Tehsil Pachhad, District Sirmour H.P. was illegal.

(3.) After adjudication, learned Single Judge vide impugned order has allowed the above Writ Petition.