PUNEET KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) State Government had initiated the process for filling up seats for two years Junior Basic Teachers' Training Course in the year 2004.200 seats were allotted to Mandi District out of 800 seats in the whole State. The common entrance test was conducted by respondent No. 3 on 18.4.2004. The result was declared on 1.7.2004. Case of the petitioner, in a nutshell, is that he had submitted his application for considering his candidature for the post of O.B.C. (sports person). Precise case of the respondent-State is that since 6 seats fell in the share of distinguished sports person of general category according to 200 points roster, case of the petitioner was considered against O.B.C. category. Mr. Dharamvir Sharma has vehemently argued that the action of the respondents of not considering the case of the petitioner for two years Junior Basic Teachers' Training Course against O.B.C. distinguished sports person is illegal, arbitrary and thus violative of Articles 14 and 16 of the Constitution of India.

(2.) Mr. Vikas Rathore, learned Deputy Advocate General and Mr. Lovneesh Kanwar have argued that 6 seats fell in the share of distinguished sports persons according to 200 points roster at Sr. Nos. 31, 66, 93, 131, 166 and 193. In other words, their submission is that no post was reserved for O.B.C. category (sports persons).

(3.) I have heard the learned Counsel for the parties and have perused the pleadings carefully.