DIDAR SINGH Vs. STATE OF H P

JUDGEMENT

(1.) The learned single Judge has made the following observations in the judgement under appeal :-

(2.) The learned single Judge examined the validity of the ground with reference to the original official record and having found the same to be wholly without substance rejected the writ petition. The decision is unassailable on this point.

(3.) The learned counsel for the appellant (original petitioner) seeks to raise before us a host of other grounds and, in fact, challenges the statement made in the judgement under appeal to the effect that initially a challenge to vires of the recruitment rules was levelled but the only ground which was urged at the hearing of the petition related to the non-consideration, of the claim of the petitioner for promotion.