DEVINDER NATH Vs. STATE OF H.P.

JUDGEMENT

(1.) THIS appeal by the appellant is directed against the judgment dated 6.5.2009, passed by the learned Single Judge of this Court, whereby he rejected the petition.

(2.) ADMITTED facts of the case are that the petitioner is a sportsman. He at the relevant time was employed as a Clerk in the Himachal Pradesh State Electricity Board (HPSEB). The State of Himachal Pradesh issued an advertisement inviting applications for the post of District Sports Officer. A number of persons including the petitioner applied for the said post. The application of the petitioner was not considered since it had not been sponsored by the Employment Exchange. The stand of the State was that so far as the applications sent by the employees of the departments are concerned, they could be sent through the competent authority/Heads of the Departments, but in so far as the employees of the autonomous bodies like the HPSEB are concerned, only those candidates were to be considered whose names were sponsored by the Employment Exchange.

(3.) WE are first considering the second contention of the petitioner. The Recruitment and Promotion Rules framed by the State are identical in respect of Sports Coach/District Sports Officer. The essential qualifications are as under: -