MANI RAM Vs. STATE OF H.P.

JUDGEMENT

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

(2.) THE brief facts of the case are that the Petitioner being a poor and handicapped person had applied under Clause 12 of the Policy for appointment as Part -time Water Carrier in Government Primary School, Jubbli, Tehsil, Chopal. The case of the Petitioner was considered by the Government. The Respondent No. 3 vide letter dated 6.10.2005 asked certain documents from the Petitioner. The Petitioner submitted all the documents to Respondents No. 3 and 4 immediately after the receipt of letter dated 6.10.2005. The Petitioner is physically handicapped to the extent of 40% and is also an unemployed. The distance between the school in question and the house of the Petitioner is approximately 50 meters.

(3.) THE Petitioner is living in a miserable condition and he is not even in a position to earn his livelihood due to his permanent disability. No family member of the Petitioner is in Government or semi Government employment. The Government recommended the case of the Petitioner, but surprisingly Respondent No. 6 has been appointed in place of the Petitioner. The Respondent No. 6 has procured appointment order as Part -time Water Carrier by manipulations. The appointment of Respondent No. 6 as Part -time Water Carrier is wrong, illegal, arbitrary, discriminatory, malafide and is liable to be set aside.