RAM KUMAR THAKUR. Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) THE petitioner is working as a Clerk in the respondent -corporation. He has assailed the appointment of respondent No.3 and has also sought amendment in the Recruitment and Promotion Rules by seeking insertion of the feeder category of ministerial staff for the promotion to the post of Law Officer.

(2.) MS . Ranjana Parmar has vehemently argued that her client is eligible and qualified to be considered for the post of Law Officer lying vacant in the respondent -corporation. She further contended that in few departments, the post of Law Officer is to be filled up from the staff employed therein. She further contended that her client is holding degree in law and should have been considered for the post of Law Officer instead of considering the case of respondent No.3 by way of Secondment and thereafter absorbing him permanently.

(3.) WE have heard the learned counsel for the parties and have perused the pleadings carefully.