LAWS(HPH)-2021-7-3

KHEM RAJ Vs. STATE OF HIMACHAL PRADESH

Decided On July 01, 2021
KHEM RAJ Appellant
V/S
STATE OF HIMACHAL PRADESH Respondents

JUDGEMENT

(1.) As the factual and legal issues involved in both these petitions are similar, therefore, these petitions are being disposed of by a common judgment.

(2.) Brief facts necessary for the adjudication of the present petitions are as under:-

(3.) The scheme of examination prescribed in the advertisement was as under:-