MEHAR SINGH Vs. STATE OF H.P.

JUDGEMENT

(1.) THE Petitioner has prayed for the following reliefs:

(2.) IMPUGNED order dated 29.1.2005 reads as under:

(3.) SIGNIFICANTLY in terms of Annexure A -3 the competent authority had already taken a decision with regard to the Petitioner 'seligibility for grant of selection grade. The said order was reiterated by the Director of Education and the Deputy Director of Education was to simply implement the same. In view of the decision already taken by the State/competent authority, the Deputy Direction of Education could not have taken a contrary view.