(1.) The petitioner was appointed as Junior Engineer (Civil) in H.P. Public Works Department on 1/2/1996 on contract basis. He was regularized as such on 28/2/2004.
(2.) Heard learned counsel on both sides.
(3.) The only issue to be deliberated is whether the action of the respondents in adopting the sealed cover procedure in the case of the petitioner was justified or not.