DISTRICT MANDI, H.P. Vs. STATE OF H.P. THROUGH SECRETARY (SOCIAL JUSTICE AND EMPOWERMENT) TO THE GOVERNMENT OF HIMACHAL PRADESH

JUDGEMENT

(1.) THE petitioner feeling aggrieved and dissatisfied by Annexures P -4 and P -5, has approached this Court by filing the present writ petition for the following relief: -

(2.) ON 2.1.2012 following order was passed by this Court in this writ petition: - .. There will be a direction to respondents No.4 and 5 to file separate affidavits specifying the following aspects: What is the basis of calculation of income, is it the financial year or it is 12 months proceeding the selection? What is the income of the 6th respondent. Whether stipend received for a few months would be part of the calculation of regular income of a person. The affidavit as above, shall be filed within six weeks. Post on 13th March, 2012. In case the petitioner is working as on today, the said arrangement will continue for the time being. ...

(3.) AFTER taking note of such contentions in the affidavit, on the last date of hearing, Learned Counsel representing the petitioner was allowed time to get instruction that the income of the petitioner was more than Rs. 23,000/ -at the relevant time. Nothing in counter to the affidavit filed by the 5th respondent, however, has been brought on record.