VINAY MODI Vs. STATE OF H. P.

JUDGEMENT

(1.) All these petitions are being decided by a common judgment as the questions of facts and law involved are identical.

(2.) In the State of Himachal Pradesh, Tehsildari Service is regulated by the Himachal Pradesh Tehsildari Service Rules, 1973 (for short, 'Tehsildari Rules'). Rule 7 (1) of the ibid rules provide as under:

(3.) The Class 'A' candidates are those who are selected by way of direct recruitment on the basis of an examination and a viva-voce test on the same pattern as may be prescribed for recruitment to the Himachal Administrative Services. The direct recruits are recommended by the Public Service Commission on the receipt of requisition from Financial Commissioner. The direct recruits are then accepted by the Financial Commissioner as Class 'A' candidates in the year in which they are recommended by the Commission. Thereafter one year training; service as Naib Tehsildar for another one year and passing of departmental examination within two years is required for declaration by the Financial Commissioner of candidate as qualified for appointment to the post of Tehsildar.