MAHESH THAKUR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) CMPST No.8286 of 2021 By way of this application, a prayer has been made by the applicant/petitioner to place on record the copies of the diploma of applicant/ petitioner. Copy thereof stands supplied to learned counsel for the respondents. Having heard learned counsel for the parties, this application is disposed of by taking the documents appended therewith on record as it is not in dispute that the documents in issue were submitted by the applicant/petitioner alongwith her Application Form for appointment to the post in issue. CWP No.2246 of 2019

(2.) The grievance of the petitioner is with regard to rejection of his candidature to the post of Junior Office Assistant, which stood advertised by the respondent- Commission vide advertisement No.32-3/2016 (Annexure P-2), appended with the petition.

(3.) Brief facts necessary for the adjudication of the present petition are, that vide advertisement No.32-3/2016, which was issued in the month of September 2016, various posts were advertised by the respondent-Commission to be filled up in various departments of the Government of Himachal Pradesh. This also included the posts of Junior Office Assistant (on contract basis) in the pay scale of 5910- 20200+1950 (GP). The number of posts advertised in the advertisement were 704, which the Court stands informed were subsequently increased to 1156, in various departments including the department of Excise and Taxation. Incidently, though the advertisement reflected that the post is to be filled up on contract basis, but as far as department of Excise and Taxation is concerned, against this particular department 85 posts were reflected which were to be filled up on regular basis. The eligibility criteria, inter alia, envisaged the following qualifications to be possessed for the prospective candidates:-