AMIT PRARTHI SON OF SHRI CHANDER KIRAN PRARTHI Vs. STATE OF HP THROUGH SECRETARY ELEMENTARY EDUCATION TO THE GOVT OF H P

JUDGEMENT

(1.) THE petitioners in these cases are aggrieved since they are not considered for appointment to the post of Physical Education Teachers. It is the stand of the Subordinate Selection Board that the petitioners do not possess the essential qualification as prescribed in the R&P Rules and hence they are not qualified.

(2.) DURING the pendency of the writ petitions, the petitioners were permitted provisionally to participate in the selection process and it is reported that all the petitioners have been qualified in the interview for selection to the post of Physical Education Teachers.

(3.) RULE 18 of the R&P Rules reads as follows: