PAWAN KUMAR Vs. STATE OF HP

JUDGEMENT

(1.) PETITIONERS working as Fishermen in the Department of Fisheries, Government of Himachal Pradesh, aggrieved by providing matriculation as minimum qualification for promotion to the post of Fisheries Field Assistants in Recruitment and Promotion Rules Annexure A -2 from their category have initially filed this petition in the erstwhile HP State Administrative

(2.) BY means of this petition, the petitioners have claimed the following relief:

(3.) AS noticed at the outset, the petitioners are aggrieved by making provision of matriculation as qualification for appointment to the post of Fisheries Field Assistant by way of promotion from their category, therefore, it is deemed appropriate to make reference to the relevant provisions in the Rules which govern the procedure to be followed for appointment to the post of Fisheries Field Assistant by way of promotion. Rule 11 reads as follows: