SANTOSH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Petitioner was interviewed for the post of Part Time Water Carrier on 27th January, 1999. The post was to be filled up for Government Primary School, Satog. However, the petitioner was not offered appointment letter. In the meantime, respondent No. 4 was appointed as Part Time Water Carrier for Government Primary School, Satog pursuant to letter dated 29th April, 2002. She joined her duties on 01.05.2002

(2.) Mr. Virender Verma, learned Counsel for the: petitioner has strenuously argued that once the selection process has been initiated for filling up the post of Water Carrier for Government Primary School, Satog, it should have been taken to its logical end. In other words, his submission was that on the basis of the recommendations of the Selection Committee, the petitioner was to be offered appointment letter.

(3.) Mr. P.M. Negi, learned Deputy Advocate General and Mr. Onkar Jairath, learned Counsel for respondent No. 4 have strenuously argued that respondent No. 4 has been appointed under Rule 12 of the Scheme notified on 27th July, 2001.