AMAN GUPTA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Vide notice dtd. 5/2/2021, Himachal Pradesh Public Service Commission, advertised the posts of Assistant Public Relation Officer (APRO) in the pay scales of 10300+34800 +GP 4200/-. Person having qualification i.e. Bachelors Degree in Journalism and Mass Communication/Public Relations/Public Relations and Advertising from a recognized university or Post Graduate Degree/Post Graduate Diploma in Journalism and Mass Communication/Public Relations/Public relations and Advertising from a recognized university is/was eligible to apply for the post in question. Since petitioner did not possess the aforesaid requisite qualification, his candidature was rejected vide order dtd. 5/2/2021 (Annexure P-4), whereby HPPSC published the list of rejected candidates after scrutiny of the documents.

(2.) Being aggrieved and dissatisfied with aforesaid rejection order passed by the HPPSC, petitioner has approached this Court in the instant proceedings, filed under Article 226 of the Constitution of India, praying therein for following reliefs:

(3.) Mr. B.C. Verma, learned Additional Advocate General waives notice on behalf of the respondent-State, whereas Mr. Vikrant Thakur and Mr. Raj Negi, Advocates, appear and waive notice on behalf of respondent No.3 and respondents No. 4 and 5, respectively.