SURESH K.RANA Vs. STATE OF H.P.

JUDGEMENT

(1.) THE petitioner joined Indian Army on 1.8.1980. He was discharged from service on 31.7.1997. He was called for special interview for the post of Police Constable reserved for Ex -servicemen on 23.2.2001. He appeared for the interview. However, the petitioner has not been issued appointment letter. The petitioner was placed at serial number 19 of the panel. The only ground mentioned for denying appointment to the petitioner is that he had already crossed the break in service - period of four years on 1.8.2001 as per Annexure R -1.

(2.) MR . Arun Kumar Angirash has urged that action of the respondents of not offering appointment letter to the petitioner is illegal and arbitrary.

(3.) I have heard the learned counsel for the parties and have gone through the record carefully.