(1.) THE petitioner had earlier also filed a writ petition challenging the appointment of respondent No. 3 as part time water carrier in Government Primary School, Dhakriana, Tehsil Kasauli, District Solan, H.P. One of us (Deepak Gupta, J) had disposed of the said writ petition on 22.11.2010 in the following terms: -
(2.) FROM a perusal of the order passed by Hon'ble Chief Minister it is apparent that he had gone through the entire file and has come to a conclusion which cannot be said to be arbitrary, perverse or capricious. We, therefore, find no merit in the petition which is accordingly dismissed. No order as to costs.