REENA KUMARI Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) All these petitions are being decided together by a common judgment as identical questions of fact and law are involved. The questions, posed for determination herein, have arisen from happening of events which have sequentially continued for inordinate period of more than six years.

(2.) Government of Himachal Pradesh had created posts of Junior Office Assistant (Information and Technology), Class-III, Non-Gazetted [for short, "JOA (IT ")] for recruitment in its various Administrative Departments. Common Recruitment and Promotion Rules (for short, "2014 Rules") for the post JOA (IT) were notified on 24/12/2014. The minimum educational and other qualifications for the direct recruitment were prescribed as under: -

(3.) The Himachal Pradesh Public Service Commission (for short "HPSSC") vide Advertisement No. 30/2015 dtd. 13/2/2015 invited applications from the eligible candidates for appointment to 1421 posts of JOA(IT). Though the prescribed minimum essential qualifications were as per R&P Rules, still, besides the candidates having qualifications as per advertisement, a large number of candidates falling under one of the following categories were also provisionally admitted by HPSSC: