ASHOK SINGH Vs. VED PARKASH

JUDGEMENT

(1.) SINCE common question of law and facts arises for determination, therefore, both the appeals are taken up together for disposal.

(2.) ALL the private parties are Ex -servicemen. The appellants are those Ex -servicemen, who were appointed as Panchayat Sahayaks and their appointments have been quashed and set aside by the learned writ Court and respondent No.2 has been directed to issue appointment letters to the private respondents in place of these appellants.

(3.) FACTS of the case are that respondent No.2 issued an advertisement for filling up of nine posts of Panchayat Sahayaks out of which three posts were reserved for Ex -servicemen category for Nurpur Panchayat Samiti. Communication in this regard dated 10.08.2011 was also sent to respondent No.3 i.e. Sub Regional Employment Officer, Ex -servicemen Cell, Hamirpur.