GOVIND BAHADUR Vs. STATE OF UNION TERRITORY
LAWS(P&H)-2014-5-349
HIGH COURT OF PUNJAB AND HARYANA
Decided on May 23,2014

Govind Bahadur Appellant
VERSUS
STATE OF UNION TERRITORY Respondents

JUDGEMENT

Sabina, J. - (1.) PETITIONER has filed this petition seeking a direction to the respondents to conduct fair and proper selection for the post of Coach.
(2.) HEARD . In the present case, petitioner applied for the post of Coach (Gymnastic). The selection committee, however, after interviewing the candidates, recommended for fresh advertisement for the post of Gymnastic Coach in Chandigarh Sports Council. In pursuance to the said recommendation dated 12.9.2003 (Annexure P -3), fresh advertisement has been issued and petitioner has applied for the same. Petitioner will be, thus, considered by the selection committee in terms of the conditions laid in the advertisement. However, in pursuance to the advertisement (Annexure P -1), none was appointed to the post of Gymnastic Coach.
(3.) IN these circumstances, no ground for interference is made out.;


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