SANDEEP THAKUR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) THE process for filling up 19 posts of Primary Assistant Teachers in Sarahan Block was initiated on the basis of letter, dated 18.08.2007. The last date for receipt of applications was 25.08.2007, which was later on extended to 10th September, 2007. Petitioner submitted an application for considering his candidature for the post of Primary Assistant Teacher in Government Primary School, Khareti, Gram Panchayat Diger-Kinnar. The interviews were held on 05.10.2007. Respondent No. 7 has also participated in the selection process. The result was declared on 09.10.2007. The respondent No. 7 was selected and appointed as Primary Assistant Teacher in Govt. Primary School, Khareti, Gram Panchayat Diger-Kinnar. Petitioner has secured 57.5 marks and respondent No. 7 has secured 59 marks.

(2.) MR . Karan Singh Kanwar, learned counsel for the petitioner has vehemently argued that the respondent No. 7 could not be granted 10 marks under the category of unemployed family since the sister of respondent No. 7 was working as Anganwari Worker.

(3.) I have heard the learned counsel for the parties and gone through the pleadings carefully.