SAPNA DEVI Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Since common questions of law and facts arise for consideration in all these petitions, the same were taken up together for hearing and are being disposed of by a common judgment.

(2.) Respondent No.3-Commission issued an advertisement dtd. 18/10/2016, for filling up various posts including 50 posts of Supervisors on contract basis through limited departmental recruitment vide post code No. 561. These 50 posts of Supervisor were further bifurcated into various sub categories and out of 50, 10 posts were reserved for BPL category. Respondent No.3 conducted screening test for the posts of Supervisors and recommended 49 candidates for appointment, out of which, only 7 candidates were recommended for being selected against BPL category.

(3.) However, before these appointments could be made, respondent No.2 came across instructions issued by the department on 11/3/2014, which read as under:-