DEV RAJ SHARMA Vs. STATE OF HP

JUDGEMENT

(1.) Heard.

(2.) Undisputed facts of the case are that respondent No.2 held selection process for Himachal Pradesh Administrative Services through Himachal Pradesh Administrative Services etc., combined competitive examination. The advertisement was issued in December, 2000. Four posts of H.P. Administrative Services were advertised besides other posts in Allied categories. One out of the four posts of H.P. Administrative Services was reserved for Ex servicemen (General) category.

(3.) On completion of selection process the merit list was drawn. One Shri Giri Raj Sharma was placed on top of the merit list under Ex servicemen category. Respondent No.2 recommended his name for the post of H.P. Administrative Services. On scrutiny of the documents of Shri Giri Raj Sharma, respondent No.1 found that he was not Ex serviceman of State of Himachal Pradesh, which was in violation of the rules, as such he was denied appointment by rejection of his candidature. Shri Giri Raj Sharma assailed his rejection by respondent No.1 before this Court in CWP T No. 2168 of 2008, but remained unsuccessful and his petition was dismissed by a co ordinate bench of this Court vide judgment dtd. 28/9/2011. The Letters Patent Appeal filed by Shri Giri Raj Sharma also came to be disposed of by a Division Bench of this Court on 9/4/2018, without success for him.