PRATAP SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) CMP(T) No.516/2022

(2.) Petitioner was appointed and working as Chowkidar on compassionate ground. The grievance of the petitioner in the instant petition is that in view of educational qualification possessed by him, he should have been appointed as a Clerk instead of Chowkidar on compassionate ground.

(3.) Following are the admitted facts of the case:-