BHUPENDER SHARMA Vs. STATE OF HP

JUDGEMENT

(1.) Challenging a common order passed by the Himachal Pradesh State Administrative Tribunal (hereinafter referred to as 'the Tribunal') directing the competent Authority, namely the Himachal Pradesh Staff Selection Commission to make selections to the post of Junior Office Assistants (Post Code No. 556) strictly (i) in accordance with the Common Recruitment and Promotion Rules for the post of Junior Office Assistants (Information Technology), Class -III (Non-Gazetted) in various departments of the Government, and (ii) in consonance with the decision of the Supreme Court in Zahoor Ahmad Rather vs. Sheikh Imtiyaz Ahmad, 2019 2 SCC 404, one candidate who claims to possess higher qualifications than those prescribed in the Recruitment Rules, purportedly in the same field/discipline has come up with the first writ petition CWP No. 161/2019.

(2.) Challenging an interim order of status-quo passed on 26.2.2019 with regard to the issuance of appointment orders pursuant to the recommendations made by the Himachal Pradesh Staff Selection Commission in respect of the very same recruitment, a group of selected candidates have come up with the second writ petition CWP No. 629/2019.

(3.) In CWP No. 161/2019, a few individuals whose applications have been rejected on the ground that they had not acquired the technical qualifications from a recognized institute, have come up with an application for intervention.