SATPAL SINGH Vs. STATE OF H.P.

JUDGEMENT

(1.) Aggrieved by the appointment of respondent No.8 as Part Time Water Carrier in Govt. Primary School, Khood, the petitioner has filed the instant writ petition claiming therein the following sub stantive reliefs:

(2.) One of the most contentious issues that have been raised in the writ petition pertains to the awarding of 5 marks for the candidates whose families have been donated land for school in terms of Clause 6(ii) of the Recruitment Scheme, for appointment as Part Time Water Carriers in the schools of Education Department (Elementary and Higher Education Departments) issued vide notification dtd. 25/7/2011 (Annexure P-1).

(3.) When the case came before a co-ordinate Bench of this Court on 29/4/2017, the respondent-State was directed to produce revenue records to establish as to who was the owner of the land which purportedly was gifted by the petitioner/predecessor-in-interest of the petitioner in favour of Education Department in the year 1985-86.