MEGHA GUPTA Vs. STATE OF H. P.

JUDGEMENT

(1.) By way of instant petition filed under Article 226 of the Constitution of India, petitioners have prayed for the following main reliefs:

(2.) Precisely, the facts of the case as emerge from the pleadings adduced on record are that on the basis of requisition sent by respondent No. 2, respondent No. 4 i.e. HP Staff Selection Commission, Hamirpur, initiated process for recruitment of 78 posts of Junior Office Assistant (Accounts) vide advertisement No. 37- 3/2021 dtd. 1/12/2021, whereby Online Recruitment Applications (ORA) from the desirous/ eligible candidates for the direct recruitment of various posts including post of Junior Officer Assistant (Accounts) Post Code-932, came to be invited.

(3.) Petitioners herein being fully eligible, applied against the post in question, but were unable to find place in the select list. However, they were placed in waiting panel at serial No. 1 and 2 for the post of Junior Office Assistant (Accounts) Post Code-932. Since candidates figuring at serial No. 9, 17 and 63 i.e. Ms. Madhvi, Ms. Neha, did not attend the documentation process and Ms. Sapna, D/o Padam Singh, failed to join, petitioners herein vide communication dtd. 31/3/2023 requested Executive Director (Personnel) HP State Electricity Board as well as Chairman Himachal Pradesh Public Service Commission to fill up the unfilled seats by sponsoring the names of the candidates figuring in waiting list. Respondent/ Electricity Board vide communication dtd. 11/5/2023 (Annexure P- 10) requested the Secretary HP Public Service Commission to recommend the names from waiting panel, enabling it to fill up the balance three posts of JOA (Accounts), however, fact remains that no action was taken and as such, petitioner approached this Court in the instant proceedings, praying therein for the reliefs, as have been reproduced herein above.