VIJENDERA SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The petitioner has assailed the selection and appointment of respondent No. 6 as Primary Assistant Teacher in Government Primary School, Tambroo under Education Block, Chadhiar, District Kangra, HP.

(2.) Respondent No. 4-Block Primary Education Officer, Chadhiar (Kangra) issued a notification inviting applications for filling-up the posts of Primary Assistant Teachers on contract basis in various schools. One such post was meant for Government Primary School, Tambroo. The eligible candidates could send their applications in terms of the notification latest by 12/7/2005. The selection criteria for contractual engagement of Primary Assistant Teachers, inter-alia, provided giving of five marks to the candidates in possession of JBT, B.Ed., C&V (except Music and Craft) degrees. Ten marks in the selection criteria were allocated for candidates belonging to unemployed family. 21 candidates including the petitioners and respondent No. 6 applied for the post in question. They were interviewed on 26/7/2005. Respondent No. 6 was selected and appointed as Primary Assistant Teacher in Government Primary School, Tambroo vide order dtd. 1/8/2005.

(3.) The selection and appointment of respondent No. 6 as Primary Assistant Teacher in Government Primary School, Tambroo has been assailed by the petitioner primarily on two grounds:-