ANMOL KAPOOR Vs. H P STAFF SELECTION COMMISSION

JUDGEMENT

(1.) These three writ petitions are being disposed of by a common judgment as similar facts and issues are involved.

(2.) Respondent/Hp Staff Selection Commission, Hamirpur vide advertisement No. 33-2/2017 (Annexure P-3) annexed with CWP No. 1866 of 2020, inter alia, invited applications for the posts of Radiographer on contract basis for the Health and Family Welfare Department, total 154 in number. It it is pertinent to mention that subsequently the number of posts advertised were reduced but the same, as the Court stands informed, have been restored by a decision of the Hon'ble Division Bench of this Court in CWP No. 3371 of 2019, titled Robin Singh Mehta and others vs. State of H.P. and others, decided on 12.11.2020.

(3.) The online applications for the post in issue were to be submitted from 16.09.2017 to 15.10.2017. It was mentioned in the advertisement that the date for determining the eligibility of all candidates in respect of essential qualifications and experience, if any, shall be the prescribed closing date for submission of online recruitment application i.e. 15.10.2017. The Court stands informed that this date was later on extended up to 31.10.2017. The eligibility criteria as laid down in the advertisement for the purpose of filling up the posts of Radiographers was as under: