MANSOOR AHMAD MIR, J. - (1.) The case in hand is a glaring example of misuse of process of law and demonstrates to what extent a disgruntled litigant can succeed in abusing the process of Court and misusing the majesty of law to the total disadvantage and detriment to his opponent and the judicial system.
(2.) In order to set the controversy at rest, it is necessary to give a brief narration of the conspectus of relevant facts, which has given birth to the instant writ petition.
(3.) Petitioner, in terms of advertisement notice, Annexure P6, came to be appointed as District Child Protection Officer (DCPO) in District Shimla vide appointment letter dated 17.2.2014, Annexure P4, under the "Centrally Sponsored", "Integrated Child Protection Scheme" on contract basis for a period of one year on the basis of Selection and Appointment Process Annexure P2. Vide Annexure P7, he joined as such on 19.2.2014. His tenure was extended vide Annexure P3 from 19.5.2015 to 18.11.2015. He made representation for further extension on the analogy of similarly situated District Child Protection officers (DCPOs), as mentioned in Annexure P1, vide representation Annexure P5 but vide Annexure P8, his request was not acceded to.;