RAJ KUMAR Vs. STATE OF H.P.

JUDGEMENT

(1.) THE petitioner has filed the present writ petition claiming therein the following substantive relief:

(2.) THE respondents have not disputed the status of the petitioner regarding his being an Ex -serviceman and the only defence is that since the petitioner had been recruited under the back log quota meant for handicapped person. Presently there is no vacant post for Ex -servicemen as per the roster point in District Una and his case can only be considered as and when such roster point is available in District Una. This would be clear from para -3 of the reply which reads as follows:

(3.) THE petitioner on the strength of the aforesaid seniority list has claimed that since there are seven (7) posts falling to the share of the ex -servicemen, which can be given to the ex -servicemen like the petitioner, the respondents may be directed to fill up these posts.