RAVINDER SINGH Vs. STATE OF H.P.

JUDGEMENT

(1.) BY means of this writ petition, the petitioner has challenged the order of the Committee dated 30.7.2008 recommending the cancellation of the appointment of the petitioner as PET in Government Senior Secondary School, Bhaloon on PTA basis and also the order dated 1.9.2008 passed by the Deputy Commissioner rejecting the appeal of the present petitioner.

(2.) BRIEFLY stated, the facts of the case are that the petitioner was appointed as PET on PTA basis in Govt. Sr. Section School, Bhaloon on 20.9.2007.

(3.) FOR the first time in June 2008 i.e. almost about one year after the selection of the petitioner the respondent No. 7 made a complaint to the respondent No. 4 that merit had been overlooked by the PTA while appointing the petitioner.