ANKIT SHARMA Vs. HIGH COURT OF HIMACHAL PRADESH

JUDGEMENT

(1.) The Writ petitioner assails the appointment of respondent no.2 as Protocol Officer in the High Court of Himachal Pradesh and contends that his candidature was rejected on untenable grounds.

(2.) Admittedly, the High Court of Himachal Pradesh, Shimla had issued advertisement dt. 14/9/2022 for various posts, including for the post of Protocol Officer-District Judiciary Class-III (UR), and stipulated the Educational qualifications/Eligibility criterion for the same.

(3.) The petitioner as well as respondent no.2 alongwith others applied pursuant to the said advertisement.