HEM CHAND Vs. STATE OF H.P.

JUDGEMENT

(1.) THESE petitions reflect an amazing state of affairs where a representative of the public i.e. Pardhan Gram Panchayat -Savindhar, Tehsil Karsog, has flouted all directions given by the State and has made the life of the petitioner a living hell.

(2.) BRIEFLY stated the facts are that the State of Himachal Pradesh, exercising its powers under Clause 12 of the Recruitment Scheme for appointment of Part Time Water Carriers, recommended that the petitioner be appointed Part Time Water Carrier in Government Primary School, Alyas, Tehsil Karsog, on compassionate basis. According to the petitioner, the appointing authority in respect of part time water carriers is the Gram Panchayat and the appointment letter has to be issued by the Pradhan. Respondent No. 4 is the Pradhan of the Gram Panchayat. The petitioner avers that pursuant to the aforesaid recommendation he approached the respondent No. 4 for issuance of letter of appointment in his favour on 29th June, 2004. According to him, the Pradhan did not issue any letter of appointment in his favour and therefore, the petitioner made two complaints to the Deputy Director (Panchayati Raj) and the Deputy Director (Education) on 30th June, 2004 and 1st July, 2004 respectively, attached as annexure RJ/3 and RJ/4 with the rejoinder.

(3.) ON 19th July, 2004 one Bimla Devi approached the erstwhile H.P. State Administrative Tribunal against the appointment of the petitioner to the post of part time Water Carrier. Admittedly, this stay order was vacated on 10th January, 2007.