VISHAL BUKHTA Vs. STATE OF H. P.

JUDGEMENT

(1.) The writ petitioners herein, claims making, of, a mandamus, upon, the respondent to apply, vis-a-vis, the apposite advertised post, as he satiates, the eligibility criteria, as, become(s) embodied in the R & P Rules, of, 2012.

(2.) The advertisement notice, in pursuance whereof, the recruitment process appertaining to the advertised post concerned, hence commenced, became issued in the year 2020, and, the apposite eligibility criteria warranting apposite satiation, becomes embodied, in the R & P Rules, of, 2017.

(3.) The learned counsel appearing for the writ petitioner contends, that the applications', of, the Recruitment and Promotion Rules of 2017, to the advertised post, does bring grave prejudice, to the chances, and, opportunities of the writ petitioner, hence being considered for selection, and, appointment thereagainst, as, the newly introduced therein eligibility criteria, remains unsatiated, by the writ petitioner, whereas, the writ petitioner, did satiate, the eligibility criteria as became embodied, in, the prior thereto Rules of 2012. Consequently, the learned counsel appearing for the writ petitioner prays that the R & P Rules of 2012, be made applicable, to the advertised post, and, thereafter a mandamus, be issued, upon the respondents, to consider the thereins carried eligibility criteria, to be only relevant eligibilising parameter, to/for thereafter, the recruitment process becoming validly initiated.