BADAL CHAUHAN Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Since common question of law and facts are involved in both these petitions, therefore, the same are being decided by a common judgment. The only distinguishing fact in CWP 4902 of 2021 is that the petitioner in said case though had cleared the cut off criteria but had not been offered the appointment. To maintain clarity, facts in CWP 6315 of 2021 are being taken into consideration.

(2.) The Himachal Pradesh Staff Selection Commission (in short "HPSSC") vide Advertisement No. 34-1/2018 dtd. 27/6/2018 invited applications from eligible candidates for various posts in different Departments/Boards/Corporations of Government of Himachal Pradesh, including 123 posts of Junior Engineer (Civil) [for short "JE(C)"] in Himachal Pradesh Public Works Department (for short, "HPPWD") against post Code No. 695. The number of declared vacancies were later increased to 125.

(3.) Government of Himachal Pradesh has framed Recruitment and Promotion Rules for the post of J.E (C), Class-III, Non-Gazetted in HPPWD (for short, "R&P Rules").