RAMESH KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) While considering petitioner's case for regularization of his services as TGT (Arts) in the year 2023, respondents realized that his initial appointment as TGT (Arts) in the year 2017 was not in consonance with the applicable Recruitment and Promotion Rules, (R&P) hence, an office order was issued, withdrawing petitioner's appointment order as TGT (Arts). Feeling aggrieved, petitioner has instituted this writ petition.

(2.) The case

(3.) Heard learned counsel on both sides and considered the case file.