LAWS(HPH)-2022-6-149

PANKAJ JOSROTIA Vs. STATE OF HIMACHAL PRADESH

Decided On June 17, 2022
Pankaj Josrotia Appellant
V/S
STATE OF HIMACHAL PRADESH Respondents

JUDGEMENT

(1.) The instant petitions have been filed for the grant of following relief(s):

(2.) Respondent No. 3 vide advertisement dtd. 27/6/2018 advertised 123 posts of Junior Engineer (Civil) bearing post code no. 695 in HPPWD in pursuance to the requisitions received from 2nd respondent and later on 2 more posts were clubbed. Hence, total posts were 125. After the recruitment process, respondent no. 3 declared result of 102 successful candidates while remaining 22 posts could not be filled up due to non-availability of suitable candidates and one post was kept vacant due to pendency of OA No. 1113 of 2019, "Prateek Sharma Versus State".

(3.) The selected candidates were accordingly afforded appointment on contract basis vide appointment order dtd. 17/1/2020.