AMARDEEP SINGH Vs. STATE OF H.P.

JUDGEMENT

(1.) THESE two writ petitions are being disposed of by a common judgment since similar questions of law and fact are involved in the same.

(2.) BRIEFLY stated, the facts of the case are that the Himachal Pradesh Public Service Commission (HPPSC) issued advertisement No. IV/2007 inviting applications for filling up 12 vacancies of Civil Judges (Junior Division). The advertisement specified that out of these vacancies two are reserved for scheduled castes, one for scheduled tribe and four for other backward classes candidates of H.P. Resultantly, five vacancies could be said to fall to the share of the general category.

(3.) ACCORDING to the petitioner though he made several requests in the matter, no letter of appointment was ever issued to him. In the meantime the respondent No. 2 issued a fresh advertisement being advertisement No. XII of 2007 on 2.2.2008 inviting applications for filling up the vacancies of Civil Judges (Junior Divisions). In this advertisement it was mentioned that there were only seven clear -cut vacancies out of which three fell to the category of scheduled castes, one for scheduled tribe and three to the category of OBC. Four anticipated vacancies on account of retirement were also advertised out of which one post fell to the category of scheduled castes, one to OBC and two to the general category. A further 10% anticipated vacancies being five in number were also advertised out of which two were for general category, one for scheduled caste, one for scheduled tribe and one for OBC.