SANJEEV KUMAR SHARMA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) By way of present petition filed under Article 226 of the Constitution of India, petitioner herein has prayed for following main relief:

(2.) Precisely, the grouse of the petitioner, as has been highlighted in the petition and further canvassed by Mr. Sumesh Raj, learned counsel representing the petitioner is that though petitioner was fully eligible to be appointed against the post of Shastri, but yet his candidature has been wrongly rejected on the ground that he does not possess requisite qualification i.e. Shastri. Precisely the facts of the case, as emerge from the record are that vide advertisement No.36-2/2020 dtd. 18/6/2020, Himachal Pradesh Staff Selection Commission, Hamirpur, (for short, hereinafter referred to as 'HPSSC') invited online applications for direct recruitment of Shastris in the Education Department of Himachal Pradesh. Vide post code No.813 at Serial No.18 (Annexure P-1), inasmuch as 66 posts in total came to be advertised for District Kangra. Petitioner herein being fully eligible applied under General category for which 23 posts were reserved.

(3.) Though vide communication dtd. 26/9/2022 issued under the signatures of Secretary, HPSSC, Hamirpur, addressed to Deputy Director, Elementary Education, Kangra at Dharamshala (Annexure P-3), name of the petitioner along with other candidates came to be recommended for the post of Shastri (Post Code-813), District Kangra, but fact remains that he was not given appointment.