SHALINI THAKUR Vs. STATE OF H. P.

JUDGEMENT

(1.) On 26.10.2018 Respondent No.2 issued an advertisement for filling up of the posts of Veterinary Officer batch-wise on contract basis in which 18 posts were reserved for General Category.

(2.) On 18.12.2018, the offer of appointment was given to 11 candidates of General Category to the post of Veterinary Officer and the petitioner was placed at serial No. 2 in the waiting list. As many as five candidates made requests for extension in joining time.

(3.) On 05.01.2019, the respondents granted extension in joining time to all such five candidates till 17.6.2019. Extension was granted in favour of Dr. Sunil Kumar and Dr. Ashish Sharma on 9.1.2019. The father of the petitioner applied for information under Right to Information Act, 2005 and he was supplied the copy of instructions dated 9.9.2016. On 10.7.2019 Dr. Nipuna Thakur and Dr. Apoorva Shekhar were granted second time extension by respondent No.1 to join duties till 16.12.2019. In August 2019 Dr. Deepika Sharma, who was as at serial No.1 in the waiting list was given appointment as Dr. Sunil Kumar did not join within the extended period.