GURU LAL NEGI Vs. STATE OF H.P.

JUDGEMENT

(1.) RECORD perused. Heard learned Counsel for the parties.

(2.) THE petitioner has prayed for the following relief:

(3.) IN terms of the Recruitment and Promotion Rules as applicable to post of Section Officer in the H. P. Secretariat, petitioner was to be on probation for a period of two years. Subject to fulfillment of certain conditions the said Rules stipulated a provision for further promotion during the period of probation itself. The relevant extract of the Rules is reproduced as under: