KRISHAN PRAKASH Vs. STATE OF H.P.

JUDGEMENT

(1.) The instant petition has been filed for grant of the following substantive reliefs:-

(2.) The bare minimal facts as are necessary for the adjudication of this petition are that the petitioner qualified the written test and thereafter viva voice for training of the post of Patwari and ultimately selected for Patwari training vide office order dtd. 7/8/2006 and name of the petitioner figured at Serial No. 2 in the list of the candidates. The petitioner thereafter completed the Patwari training and was offered appointment vide order dtd. 6/1/2009 on contract basis.

(3.) Later on, his services came to be regularized w.e.f. 3/6/2015. Respondent No. 2 circulated tentative seniority list of Patwari upto 31/12/2016, wherein name of the petitioner was reflected at Serial No. 68 and whereas the names of the private respondents No. 3 to 9 were reflected at Serial No. 72 to 78.