RAJESH KUMAR Vs. H.P.S.F.C.

JUDGEMENT

(1.) THE petitioner, in this petition, contended that he was a topper in written/ practical test for the post of Plumber and was also called for the interview held on 30.8.2008, but was held ineligible for want of requisite experience, whereas respondent No.3 who was less meritorious was appointed, thus he alleged grave injustice, as such sought the following reliefs:

(2.) WE heard the learned counsel for the parties on 8.7.2009 and the judgment was reserved. Precisely, the contention of the petitioner was that besides the proof of educational qualification, he had also submitted requisite experience certificate issued by respondent No.2 which fact was denied in reply but reasserted in rejoinder by the petitioner. Thus, we felt the necessity to peruse the record of respondents to find out the truth in the contention raised before us by the petitioner, therefore, vide order dated 14.7.2009, we directed to produce the application of the petitioner, for the said post with all the documents appended thereto. On 20.7.2009, the said record was produced and perused by us which did contain the requisite certificates.

(3.) THE petitioner had passed out 10+2 examination in the year 2003 from the H.P. Board of School Education (Annexure P1) and in the designated trade of Plumber he had undergone the apprenticeship training in the establishment of respondent No.2, for a period of two years and was awarded the certificate (Annexure P2) which find enclosed with his application in the record of respondents.