MADAN LAL Vs. SHRI INDER PAL & OTHERS

JUDGEMENT

(1.) Mr. Tara Singh, learned counsel, states that now appellant stands regularized. Office order dated 12.07.2017, is taken on record to such effect.

(2.) The subject matter of the appeal is appointment to the post of Part Time Water Carrier, in Government Primary School Dauladhar, District Bilaspur.

(3.) Appellant Sh.Madan Lal was appointed as a Part Time Water Carrier pursuant to interview held on 22.07.2002. In the said interview, appellant was awarded 27 marks, whereas, writ petitioner (respondent herein) Sh.Inder Pal was awarded 24 marks.