ARJUN SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Petitioner has filed the petition under Article 226 of the Constitution of India, seeking following reliefs: -

(2.) Learned counsel for the petitioner has submitted that now vide Addendum dtd. 25/8/2022, Rule-19 has been added to the policy and as per the said rule, appeal can be filed before the Additional District Magistrate (ADM) of the district within 15 days of the selection/appointment. In the present case, the result was declared in the month of June/July, 2022. Hence, the petitioner would not be able to avail the benefit of newly added Rule-19. Learned counsel has further submitted that the petitioner will approach the Additional District Magistrate (ADM), Bharmour, District Chamba, H.P, by way of an appeal, within 15 days from today and the same should not be rejected by the competent authority on the ground that it is time barred as the Rule-19 has been incorporated on 25 th August, 2022.

(3.) Rule-19, provided vide Addendum dtd. 25/8/2022, reads as under:-