DILA RAM Vs. STATE OF H P

JUDGEMENT

(1.) Having failed in his attempt before the learned Single Judge, the writ petitioner is taking a second chance in the instant appeal, to contend that the appointment of respondent No.4, Ms. Meena Devi, as Vidya Upasak, is the result of fraudulent selection process and, therefore, is liable to be quashed and set aside.

(2.) The facts may be narrated thus:-

(3.) Having failed before the Administrative Officers, the petitioner approached this Court by filing the writ petition. His writ petition was dismissed by the learned Single Judge on 26.06.2012, with following observations:-