STATE OF HIMACHAL PRADESH Vs. HARISH KUMAR

JUDGEMENT

(1.) Common questions of law and facts are involved in these petitions, therefore, they are taken up together for disposal.

(2.) Vide order dtd. 27/11/2017 passed in O.A. No. 3226 of 2016 and other connected matters, learned erstwhile H.P. State Administrative Tribunal allowed the petition filed by respondent No. 1 holding that cut-off date mentioned in the advertisement for determining the eligibility of candidates applying against Home Guards Volunteers quota, could not be subsequently altered by the State. Direction was issued to the competent authority to consider the respective cases of three original applicants (respondents No. 1 in all the three writ petitions) for appointment as Police Constables in their respective categories against each of the post ordered to be kept vacant vide interim orders passed in the petitions. Aggrieved, the State has assailed the order passed by the Tribunal.

(3.) Facts may be briefly noted hereinafter:-