RAKESH 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.) Learned Counsel for the petitioner argued that the act of the respondents prima facie is bad in law for the reason that when in compliance to the judgments passed by this Court, the matter of re-assessment of the inter se merit of the candidates was under taken by the Committee, rather than adopting the criteria, which was adopted at the first instance to determine the merit of the candidates, the Committee formulated a new criteria to judge the suitability of the candidates, which renders the process to be bad in law.

(3.) In the light of the fact that the writ petition pertains to there 2014, a query was put to the learned counsel for the petitioner as to whether the petitioner is unemployed or not, learned counsel for the petitioner submitted that the petitioner is now serving as Lecturer (School Cadre), but according to him the cause agitated in the petition is still alive.