SAHIL Vs. STATE OF H.P.

JUDGEMENT

(1.) Whether reporters of the local papers may be allowed to see the judgment?

(2.) Since common questions of law and facts are involved in these petitions as they relate to the recruitment of the constable, therefore, the same were taken up together judgment.

(3.) In CWP No. 3102 of 2019, the petitioner applied for the post of constable and was called for physical and other standards and physical efficiency test in June, 2019. After qualifying the same, he was called for written test held on 8.9.2019 and vide personality test-cum-interview call letter dated 16.10.2019, he was called for interview. However, the petitioner was not interviewed solely on the ground that on the date of filling up the application form, name of the petitioner was not registered with the Employment Exchange.