HANS RAJ Vs. STATE OF H.P.

JUDGEMENT

(1.) THE brief facts necessary for the adjudication of this petition are that the petitioner had passed his Matriculation Examination from the Himachal Pradesh Board of School Education in the year 2001. He had completed Three Years Degree Course of Shastri from Hemwati Nadan Bahuguna Garhwal University Srinagar (Garhwal) Uttranchal in the year 2007.

(2.) HE had submitted an application for being considered for the vacant post of Shastri in Government Middle School, Chhupari Tehsil Rohru District Shimla. Consequently, he was called for interview on 27.8.2007 by the President, P.T.A. Govt. Middle School, Chhupari, Tehsil Rohru District Shimla. He appeared before the interview Board comprising of President, P.T.A., Subject Specialist and PTA Secretary.

(3.) MR . Lalit K. Sharma, learned Counsel appearing for the petitioner had strenuously argued that period of seven days provided for proving the validity/recognition of the certificate issued by Hemwati Nadan Bahuguna Garhwal University Srinagar (Garhwal) Uttraranchal is inadequate. The learned Advocate General submitted that the period of seven days granted to the petitioner to prove the validity/recognition of the degree was sufficient and cannot be treated as inadequate taking into consideration the grounds mentioned in the notice dated 22.11.2007.