ANEK RAM Vs. STATE OF H.P.

JUDGEMENT

(1.) BOTH these petitions being interconnected are taken up for disposal by a common judgment.

(2.) THE petitions have been filed on the following identical prayers vide para(s) 7(i) to (vii):

(3.) IN the facts and circumstances of the case, the petitions are disposed of with a direction to Respondent No. 2 that subject to the Petitioners making separate representations along with copy of this judgment within one month from today, the same shall be considered and decided by the said Respondent within further three months in accordance with law by exploring the feasibility of considering the case of the Petitioner for recruitment to the post of constable against the existing vacancies, if any, meant for Home Guard incumbents against 15% quota, after affording an opportunity of being heard to them, if so desired.