RAJEEV KUMAR Vs. STATE OF H.P. AND ORS.

JUDGEMENT

(1.) THE petition has been filed on the following prayers :

(2.) THAT the appointments/selections made by H.P. Public Service Commission as mentioned in para 6 (i) of the application above be declared illegal, improper, null and void.

(3.) RESPONDENT No. 4 has taken the following stand vide paras 6 (d) and 6 (j) of the reply :