SURESH KUMAR Vs. STATE OF H.P.

JUDGEMENT

(1.) CMP Nos.20537, 20539, 20541 and 20543 of 2013 Granted. The applications stand disposed of. CWP Nos. 9400, 9401, 9402 and 9403 of 2013 and CMP Nos. 20536, 20538, 20540 and 20542 of 2013 Issue notice. Mr. J.K.Verma, learned Deputy Advocate General, waived notice on behalf of respondents No. 1 and 3, Ms. Aruna Sharma, learned counsel waived notice on behalf of respondent No.2, Mr. Surender Sharma, learned counsel waived notice on behalf of respondent No.4, Mr. Raj Pal Thakur, learned counsel waived notice on behalf of respondent No.5 and Mr. Vijay Arora, learned counsel waived notice on behalf of respondent No.6.

(2.) IT is averred that Himachal Pradesh Subordinate Service Selection Board, Hamirpur, respondent No.2 herein, vide advertisement notice No. 23/2012 dated 15.9.2012 invited applications for the post of Computer Operators. The petitioners alongwith other candidates applied. It is further averred that though the petitioners successfully cleared the written examination, but were not allowed to participate in the interview on the ground that they were not having the academic qualification as per the eligibility criteria given in the advertisement notice. Further it is averred that their candidatures have wrongly been cancelled.

(3.) IN the given circumstances, we deem it proper to dispose of all these writ petitions with a direction to respondent -Board to conduct the interview of the petitioners with all just exceptions within a period of two weeks from today and conclude the selection process as per the law applicable.