VARUN DHIMAN Vs. STATE OF H. P.

JUDGEMENT

(1.) The instant petition has been filed for grant of the following substantive relief:

(2.) On 4.9.2017, respondent No.2, i.e. Director, Health & Family Welfare sent a requisition to respondent No.3, Himachal Pradesh Staff Selection Commission,Hamirpur, for filling up of vacant posts of Laboratory Assistant. Pursuant to such requisition, respondent No.3 recommended 102 candidates, who eventually were offered appointment on 21.6.2019. However, out of these 102 candidates, 22 candidates did not join and consequently, their appointment orders were ordered to be withdrawn by the Department vide letter dated 20.9.2019. On 20.9.2019 itself, respondent No.3 was requested to recommend names of 22 candidates from waiting panel. Respondent No.3, in turn, vide its communication dated 26.10.2019 recommended names of 22 candidates, who were offered appointment vide letter dated 23.11.2019.

(3.) However, out of these 22 candidates, three candidates again did not join their duties and respondent No.3 on 14.7.2020 was again requested to sponsor names of eligible candidates from the waiting panel. This time, the request of respondent No.2 was turned down by respondent No.3 by invoking Rules of Business & Procedure of the Commission, which clearly provide for life of the waiting panel to be valid upto one year from the date of recommendations in case of non-joining of earlier recommended candidates.