SUSHIL KUMAR SHARMA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The petitioner seeks direction to the respondents (i) to treat him as notionally appointed Junior Basic Teacher (in short 'JBT') on contract basis in District Kinnaur, H.P. at par with the other candidates, who were appointed in District Kinnaur in February/March 2014 on the basis of counselling held on 14/2/2014 and (ii) consequently to consider him for regularization at par with other candidates so appointed on contract basis and regularized vide order dated 26.05.20117.

(2.) The pleaded factual matrix of the case is that: -

(3.) Contentions: -