STATE OF H.P. Vs. BALWANT SINGH

JUDGEMENT

(1.) LPA No. 57 of 2017 along with CWPOA Nos. 126 of 2019, 2690 of 2019 and 7316 of 2020, are being decided by a common judgment as identical questions of facts and law are involved.

(2.) Petitioners in above noted writ petitions and respondents in LPA No.57 of 2017 (hereinafter referred to as the 'petitioners') were initially employed as Timber Watchers in Himachal Pradesh State Forest Corporation (for short 'the Corporation').

(3.) One of the modes of recruitment to the post of Forest Guards in the department of Forest, Government of Himachal Pradesh is by way of a limited direct recruitment (for short 'LDR').