INDERJDEET KAUR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) THE Deputy Director (Panchayati Raj), Himachal Pradesh vide letter, dated 15.09.2011, informed the Block Development Officer, Nalagarh, District Solan, Himachal Pradesh to fill up 8 posts of Panchayat Sahayaks as per roster circulated and one post was reserved for Sportsperson (Unreserved). Respondent No. 3 issued a public notice, dated 27.09.2011, whereby applications were invited for the post of Panchayat Sahayaks from eligible candidates and the last date of receipt of application was 11.10.2011. Petitioner submitted an application for considering her candidature for the post of Panchayat Sahayak against the post reserved for Sportsperson (Unreserved). According to the averments made in the petition, the petitioner participated in Inter College Power Lifting Championship held in 2005 -06 and ranked 3rd in the said Championship. She has also participated in Kabaddi tournaments at District level. She also participated in National Style Kabaddi tournament as per Annexure P -7. Petitioner and similarly situate persons were interviewed on 03.02.2012.

(2.) However, the fact of the matter is that the petitioner was not issued appointment letter. According to the petitioner, on the basis of certificates annexed with the application, she was required to be considered for appointment against the post reserved for Sportsman (Un -reserved).

(3.) MR . H.S. Rana, learned counsel for the petitioner has vehemently argued that the candidates, who have applied for the post of Panchayat Sahayak against the reserved post of Sportsperson category, were not required to be considered as per the criteria laid down vide letter, dated 28.05.1999 read in conjunction with letter, dated 10.02.2011.