LAWS(HPH)-2014-7-56

SANJEEV KUMAR Vs. STATE OF HIMACHAL PRADESH

Decided On July 07, 2014
SANJEEV KUMAR Appellant
V/S
STATE OF HIMACHAL PRADESH Respondents

JUDGEMENT

(1.) PETITIONER has obtained B.Ed. degree from the University of Kashmir, Srinagar in the year 2002. He belongs to Scheduled Caste category. He has qualified Teachers' Eligibility Test in the year 2003. Respondents initiated process for filling up the posts of T.G.T. (Arts) on batch -wise basis. Petitioner was issued interview letter on 12.11.2013. The interviews were fixed for 20.11.2013 and 21.11.2013. Fact of the matter is that petitioner has not appeared for the interview on 20.11.2013.

(2.) CASE of the petitioner, in a nutshell, is that he has never received letter dated 12.11.2013 (Annexure P -6). He made a representation to the Director Elementary Education vide Annexure P -7. Petitioner was informed by the Directory Elementary Education that the matter was looked into and as per the information supplied by the Deputy Director Elementary Education vide letter dated 20.2.2014, petitioner has not appeared in the interview on 20.11.2013 and he approached the office on 22.11.2013 when the interviews of T.G.T. (Non -Medical) were going on.

(3.) ACCORDINGLY , there is no merit in the petition and the same is dismissed. Pending application(s), if any, also stands disposed of. No costs.