(1.) THIS order disposes of three original application (O.A.) No. 2545 of 2004, O.A. No. 2609 of 2004 and | OA No. 2657 of 2004) as the question of law and facts involved therein are similar.
(2.) BEFORE we proceed to deal with the rival contentions of the parties, it becomes necessary to note a few introductory facts. O.A. 2545 of 2004:
(3.) HE has sought the following reliefs: - O.A. 2545/2004: "Hemant Kumar Wats vs. Himachal Pradesh Public Service Commission and others. (i) That the impugned condition imposed in the advertisement at Annexure A -2 j for the post of Publicity Officer to the effect that "the experience, if any, will be I counted after obtaining EQ for the post" may be quashed and set aside being not in consonance with the Recruitment and Promotion Rules at Annexure A -1. (ii) That the rejection of candidature of applicants by respondent No.1 vide letters dated 10.8.2004 Annexures A -3 and A4 may be quashed and set aside and the respondent commission may be directed to consider the applicants for appointment to the post in question with all consequential benefits, (iii) That if during the pendency of original application any interview/test is conducted by respondent commission for the post in question without considering for the post in question without considering the applicant, in such event the I test/interview so conducted by the respondent commission for the pose of Publicity Officer pursuant to Annexure A -2 may kindly be quashed and set aside and respondent No.1 may be directed to reconduct the test/interview without insisting upon the impugned condition of two years experience after essential qualification, with all consequential benefits. (iv) That the respondent department may be directed to produce records pertaining to this case before this Honble Tribunal. (v) Any other relief deemed proper in the circumstances may also be granted, (vi) Costs of the application may also be awarded. O.A. 2657 of 2004 Bhajan Dass Kaith vs. Himachal! Pradesh Public Service Commission and another.