KHEM RAJ BHANDARI Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Petitioner claims that for the selection process undertaken by respondent No.8 in the year 2011 for filling up the posts of Headmaster by way of direct recruitment, the maximum age limit prescribed for an applicant was 45 years. The private respondents had crossed this upper age limit, therefore, they could not be appointed as Headmasters. Their selection and appointment as Headmasters being illegal requires to be set aside and instead petitioner deserves to be appointed as a Headmaster.

(2.) Claim & Defence

(3.) Background