LAWS(HPH)-2012-12-67

BUNTY SINGH SON OF SHRI DHARAM SINGH, RESIDENT OF VILLAGE TEORA, P.O. BASANTPUR, TEHSIL INDORA, DISTRICT KANGRA, H.P. Vs. STATE OF HP THROUGH SECRETARY (EDUCATION) GOVT. OF HP, SHIMLA AND ORS.

Decided On December 27, 2012
Bunty Singh Son Of Shri Dharam Singh, Resident Of Village Teora, P.O. Basantpur, Tehsil Indora, District Kangra, H.P. Appellant
V/S
State Of Hp Through Secretary (Education) Govt. Of Hp, Shimla And Ors. Respondents

JUDGEMENT

(1.) PETITIONER Shri Bunty Singh has assailed the appointment of private respondent No. 5 Shri Sandeep Kumar, as a Part -time Water Carrier in Government Senior Secondary School, Teora at Basantpur, Tehsil Indora, District Kangra, HP.

(2.) The challenge is primarily on the ground that the private respondent furnished a false certificate with regard to the distance of his house from the school, showing it to be 1 km, and as such on the basis of the said certificate the Selection Committee wrongly awarded ten marks, in terms of the Scheme dated 25.7.2011 notified by the Government of Himachal Pradesh, on account of which private respondent was wrongly selected on merit and given appointment.

(3.) ON 20.11.2012, this Court directed the Assistant Engineer, Indora Sub Division, HPPWD, to personally visit the spot and verify the distance, both by metalled road as well as commonly used village path. The Court also directed the Patwari and the Tehsildar Indora, who issued the certificate in question, to remain present.