VIRENDER SINGH Vs. HIMACHAL PRADESH PUBLIC SERVICE COMMISSION

JUDGEMENT

(1.) The selected candidates to whom the offers of appointment were given, did not join the post. Petitioner's name figured in the waiting/merit list. Subsequent request made by respondent No.2-Board seeking recommendations of the next candidates from the waiting/merit list was not accepted by respondent No.1 on the premise that such request was delayed by 13 days from the outer limit of one year from the date of making initial recommendations prescribed under its Rules of Business. Feeling aggrieved, petitioner has preferred this writ petition.

(2.) Facts:-

(3.) Submissions:-