SATISH KUMAR Vs. STATE OF H P

JUDGEMENT

(1.) The petitioner in the petition has prayed for quashing of selection of respondent No.3 as Lecturer in Music (Vocal) and his appointment against the vacancy reserved for an ex-serviceman / dependant ward of an ex-serviceman. It has also been prayed that petitioner be declared to have been selected and appointed against the vacancy in question of Lecturer in Music (Vocal) from the date 1 Whether reporters of Local Papers may be allowed to see the Judgment yes the respondent No.3 was appointed and joined his duties with all consequential benefits of pay etc.

(2.) The pleaded case of the petitioner is that respondent No.2 had issued an advertisement on 1.11.1994 Annexure A-1 which was published in newspapers, including daily Tribune inviting applications for filling up some posts of Lecturers (College Cadre) in the subject of Music (Vocal) etc. Thereafter, a corrigendum was issued by respondent No.2 which was not advertised in any newspaper to the knowledge of petitioner. One post of Lecturer in the subject of Music (Vocal) was reserved for ex-serviceman candidate and if suitable ex-serviceman candidates were not available, dependent sons / daughters of ex-servicemen were also eligible for the same.

(3.) The petitioner was eligible as per advertisement, he submitted his application on prescribed form for the post of Lecturer Music (Vocal) as a ward and dependant of ex-serviceman. The petitioner qualified the screening test, he was directed to appear for personal interview on 14.12.1995. The petitioner appeared before the interview board, constituted for the said purpose, the respondent No.3 was also interviewed for the post in question by the board. The respondents No. 1, 2 did not publish the result of the interview or selection in any newspaper nor the same was displayed on the notice board of the office of respondent No.2 at any point of time as far as subject of Music (Vocal) was concerned. The petitioner was kept in dark about the selection and appointment of Lecturer Music (Vocal) for sufficient long time and only in first week of March, 1996 he came to know that respondent No.3 was appointed as a Lecturer in Music (Vocal) by respondents No.1 and 2 at Government College, Karsog.