YASHWANT MANDHOTRA Vs. HONBLE HIGH COURT OF HP

JUDGEMENT

(1.) The petitioner seeks declaration that the final result for the posts of Translator, whereby he was disqualified and not selected due to the requisite length of service in the Registry of the High Court on 26/6/2023 (Annexure P-9) at the stage of interview, be quashed and set aside and seeks further declaration to declare him as eligible to the post of Translator with the further direction for re-drawing the final result for the posts of Translator.

(2.) In sum and substance, the case of the petitioner is that the services rendered by him from 30/12/2016 to 1/6/2018, which he had rendered as a Clerk on the Establishment of the Civil and Sessions Division, Kullu be also considered for the purpose of making him eligible for the post of Translator, for which post, the Rules provided the length of five years service from the eligible Class-III and Class-IV employees of the Registry.

(3.) It is his case that during the process of recruitment, he had filed a representation on 1/2/2023 (Annexure P-6) for reconsideration regarding his fulfillment of the eligibility criteria and therefore, the Grievance Committee as such of this Court had accepted his representation. The same having been approved by the Hon'ble the Acting Chief Justice on 5/4/2023, which was duly communicated to him on 18/4/2023 (Annexure P-7) making him eligible to appear in the limited competitive examination and had made him eligible as such. Therefore, the said order could not as such be nullified by respondent No.1, on the Administrative side while rejecting his case at the time of interview and holding him ineligible.