AJAY SHARMA Vs. STATE OF H.P.

JUDGEMENT

(1.) The learned Counsel for all the parties submitted and agreed that we should dispose of the writ petition at the motion hearing stage finally, without formally admitting it to hearing.

(2.) Interviews were held on 6th, 7th and 8th January, 2004 by the Selection Committee of the Commission comprising of two members of the Commission, namely, Respondent No. 4 Mr. P.C. Katoch and Respondent No. 3 Mr. V.K. Malik (being mentioned by us herein in order of their seniority in the Commission Service) and two experts, namely, Mr. M.C. Vakil and Mr. S.K. Bhatnagar. The Commission selected six candidates and accordingly sent a recommendation to the Government for their appointment in the order of merit as shown hereinbelow:

(3.) Evidently Petitioners Ajay Sharma and Roshan Lal Sharma also figure in the list of aforesaid six recommendees.