NARINDER THAPA SAINI Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) THIS appeal is directed against the judgment dated 25.5.2009, whereby the learned Single Judge rejected the writ petition filed by the petitioner.

(2.) THE undisputed facts are that the appellant is a Karate player. He has represented both the State and the country in various Whether reporters of Local Papers may be allowed to see the judgment tournaments. He sought appointment in the Police Department against 1% quota reserved for sportsmen, as per practice prevalent prior to the year 1999. It is not disputed that Shri Shiv Ram Chaudhary was appointed as Sub Inspector against the 1% quota reserved for the sportsmen. THE appellant did not challenge the appointment of Shiv Ram Chaudhary and the learned Single Judge rightly held that if the appellant was aggrieved by the appointment of Shiv Ram Chaudhary, he should have challenged the appointment of Shiv Ram Chaudhary and made him a party to the writ petition.

(3.) WE, therefore, find no merit in the appeal, which is accordingly dismissed.