GANGA SINGH Vs. STATE OF H P

JUDGEMENT

(1.) IN this petition filed on 8.8.2002 petitioner has prayed for the following reliefs:-

(2.) THE matter was adjourned from time to time on the asking of the respondents and the erstwhile Himachal Pradesh Administrative Tribunal had also summoned and perused the record. After perusing the same on 24.9.2004 the following order was passed:-

(3.) ACCORDING to petitioner he was No. 2 on the panel and was thus fully eligible to and entitled to be appointed on the post in question. Mr. Ram Murti Bisht, learned Dy. Advocate General has invited my attention to the supplementary affidavit filed on 25.2.2011 to the effect that the policy in question now stands repealed and that fresh engagements of J.B.T. teachers in primary schools is on contract basis and strictly in accordance with the R & P Rules.