DINESH KUMAR Vs. STATE OF H.P.

JUDGEMENT

(1.) The challenge in this appeal is to the judgment dated 30.09.2015, passed by learned Single Judge, whereby writ petition, filed by the appellant assailing the selection and appointment of respondent No.6, to the post of DPE, was dismissed.

(2.) Factual position in the instant case is:-

(3.) Feeling aggrieved against the decision of learned Single Judge, the present appeal has been preferred. We have heard learned counsel for the parties and gone through the record.