NEERAJ GUPTA, S/O LATE SH. NAROTAM DASS GUPTA, R/O V.P.O. SUNNI, TEHSIL AND DISTT. SHIMLA, H.P. Vs. THE STATE OF HIMACHAL PRADESH THROUGH ITS SECRETARY (IRRIGATION AND PUBLIC HEALTH) TO THE GOVT. OF H.P., H.P. SECRETARIAT, SHIMLA, H.P. AND ORS.

JUDGEMENT

(1.) PURSUANT to the judgment dated 8.1.2010, passed by the Division Bench of this Court in CWP No.1358 of 2008 titled S.S. Kutlehria and others v. State of H.P. and others alongwith LPA No.65 of 2009 titled Nathu Ram Sharma v. Bikram Singh Mehta and others (Annexure P -10), amended seniority list dated 23.8.2010 stands issued by the respondents. It is urged that the same is not in compliance with the directions issued by this Court in S.S. Kutlehria (supra) which fact is disputed by the respondents. It is also stated that petitioner is ready and willing to exercise his option for being considered in the category of graduate J.E. against AMIE quota. It is always open for the petitioner to do so.

(2.) AS prayed for, without going into the merits, petitioner is granted liberty to approach the competent authority clearly bringing out his grievances, including the one raised in the instant petition. As and when any request is received from the petitioner, respondent(s) after affording opportunity of hearing to all concerned, shall decide the same, in accordance with law, within a period of 12 weeks thereafter. Needless to add, petitioner's case shall be considered, in accordance with law, keeping in view the option which he may exercise under the relevant rules. In view of the aforesaid observation, the present petition stands disposed of, so also the pending application(s), if any.