ABHISHEK DOHROO Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Both these petitions were directed to be listed together in terms of order dated 19.12.2011. Identical questions of law are involved and as such they are being heard and disposed off together. However, mainly facts of CWP No. 6793 of 2011 are being referred to.

(2.) On the asking of the State of Himachal Pradesh (Respondent No.1), the Himachal Pradesh Subordinate Services Selection Board (Respondent No. 3) invited applications for selection of candidates to the posts of Trained Graduate Teacher (Non Medical). Process of recruitment, selection and recommendation continued for over a period of two years commencing from the year 2000. On 10.12.2002 respondent No. 3 recommended names of successful candidates for appointment to the said post. Names of both the petitioners figure in the said list. It appears that appointment orders, due to administrative constraints, could not be issued to the selected candidates. Certainly such reasons were beyond the control of the petitioners/successful candidates.

(3.) Subsequently in terms of letter dated 29.7.2003, respondent No. 1 took a decision not to accept the recommendations made by respondent No. 3. In fact it cancelled the entire selection process. Allegedly the selection process was shrouded with suspicion of illegality/irregularity and the matter was entrusted to the Enforcement Department of the State for inquiry. What transpired thereafter is not on record.