LAWS(HPH)-2011-7-73

HRIDYE PRAKASH Vs. STATE OF H.P.

Decided On July 26, 2011
Hridye Prakash Appellant
V/S
STATE OF H.P. Respondents

JUDGEMENT

(1.) In the above titled petitions, the Petitioners who are reemployed ex-servicemen in the Education Department sought the following relief:

(2.) The Petitioners herein joined the Indian Army on the different dates and later got discharge. They were Trained Graduate Teachers (TGT) before getting their civil employment. The Ex-servicemen Employment Cell, sponsored their names in response to the requisition received from the Respondent. Department for the post of TGT (Arts) with stipulation to give appointment letters to the Petitioners within 15 days. The dates of sponsorship and their appointments of each of the Petitioners are as under: <FRM>JUDGEMENT_1247_TLHPH0_2011_1.html</FRM>

(3.) As a matter of fact, the selection procedure qua the ex-servicemen takes place at the level of 'State Selection Committee' of the Ex-servicemen Employment Cell, Directorate of Sainik Welfare, Himachal Pradesh at Hamirpur. They maintain the panel of the candidates and send the names to the concerned Departments on receiving the requisitions.