KISHOR KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) THE petitioner, by means of this petition, has challenged the appointment of respondent No. 3 as Part Time Water Carrier in Government Primary School, Chaurinala, Tehsil Sundernagar, District Mandi. The undisputed facts are that the petitioner is a heart patient and is suffering from 40% disability. He belongs to a family living below the poverty line. However, respondent No. 3 is also in the same situation. He also has 40% disability but he belongs to the low income group.

(2.) IT is contended by Mr. Gaurav Sharma, learned counsel for the petitioner, that since the petitioner belongs to IRDP and his income is lower than that of respondent No. 3, he should have been given preference.