RAJANI DEVI Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) These two petitions are being disposed of by a common judgment since common questions of fact and law are involved in these cases.

(2.) Brief facts necessary for decision of the present writ petitions are that the petitioners and some other persons were appointed as Clerks in the Himachal Pradesh Secretariat on secondment basis. They were all working in different department or Government undertakings. In fact some of the petitioners were working as Constables in the Police Department.

(3.) On 8th May, 2006, a communication was addressed to the various Heads of Departments and Undertakings that some posts of clerks in the H.P. Secretariat were to be filled up on secondment basis initially, for a period of one year, from amongst clerks with at least two years service in the parent Department/Board/Corporation. It was also directed that the names of those clerks who are desirous of being appointed in the Secretariat and are proficient in Hindi/English typewriting and have knowledge of word processing on computers may be sent by the Department to the Secretariat. It was specifically mentioned that no direct applications would be entertained and it was also ordered that the resultant vacancies in the Departments would not be filled in.