DHYAN SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Process for filling up the posts of Para Teachers (TGT) was initiated by the respondent-State in Government High School, Kathog, Government High School, Kiara, Government Middle School, Chehar and Bathlaog under C. H. S. Sarog and G. M. S. Ghorna under G. S. S. S. Deha. Petitioner also participated in the selection process and was interviewed on 27.6.2004.

(2.) Mr. P. P. Chauhan has vehemently argued that his client was entitled to get 10 marks for

(3.) Mr. Rajender Dogra, learned Additional Advocate General appearing on behalf of respondentState, Mr. Lalit K. Sehgal, Mr. L. N. Sharma and Mr. Surender Kumar appearing on behalf of respondents No. 4, 8 and 9 have supported the selection process.