VIJAY KUMAR Vs. STATE OF H.P.

JUDGEMENT

(1.) By way of this writ petition, the petitioner has, inter alia, prayed for the following relief:-

(2.) The case of the petitioner is that in terms of notification Annexure P-1 dtd. 22/4/2022, a recruitment scheme was notified for the recruitment of Multi-Task Workers, 5000 in all, in Himachal Pradesh Public Works Department. The petitioner participated in the process and in terms of Annexure P-3, he was placed at Sr. Number 2 in the waiting list, in respect of Nohradhar, Sub-Division HP. PWD, Nohradhar. It is further the case of the petitioner that Clause 9 of Annexure P-1, which dealt with waiting list provided that, for every selected candidate, a waiting list of two candidates will be prepared on merit, which will be valid for one year after the selection process is over and waiting list candidate may be appointed if the selected candidate does not join the duty within stipulated period or if he or she leaves the job within one year of appointment.

(3.) According to the petitioner, one of the selected candidates Mr. Vivek Kumar did not join the post on the ground that he already stood engaged in the Education Department. Thereafter, the respondent-Department offered the post to the private respondent, however, he also did not respond thereto.