VINOD KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) By way of this petition, the petitioner has prayed for the following substantive relief:-

(2.) The case of the petitioner is that vide advertisement No. 33-2/2017 (Annexure P-1), issued by respondent No. 2, in the month of September, 2017, various posts were advertised to be filled up in different departments of the Government of Himachal Pradesh, including Male Multipurpose Health Workers on contract basis in the Health and Family Welfare Department of the State, i.e. total 148 in number. The eligibility criteria for applying to the post in issue as was contained against post Code No. 650 was as under:- <FRM>JUDGEMENT_85_LAWS(HPH)3_2021_1.html</FRM>

(3.) The petitioner being eligible to apply for the post of Male Multipurpose Health Worker did so, however, his candidature has been rejected by the respondent-Commission vide notification dated 25.04.2019 (Annexure P-12), on the ground that the petitioner has failed to produce registration certificate as Male Multipurpose Health Worker with H.P. Para Medical Council within stipulated period.