PADAM SINGH Vs. STATE OF H.P.

JUDGEMENT

(1.) The applicant in this original application has called in question the appointment of respondent No. 3 as a Part Time Water Carrier in G.P.S. Haunchli under Clause 12 of the Recruitment Scheme for the appointment of Part Time Water Carrier in the Schools of Education Department, on the ground that he was eligible for such appointment whereas respondent No. 3 was not eligible for such appointment.

(2.) We have heard the learned Counsel for the applicant and the learned Deputy Advocate General for respondents No. 1 and 2 and have also perused the selection record which was produced by respondents pursuant to the directions given by us vide order dated 3.11.2005.

(3.) Clause 12 of the Recruitment Scheme for the appointment of Part Time Water Carrier in the schools of Education Department reads as under : - "12. Compassionate Ground Appointment The Govt. will have the power to appoint any candidate as part time Water Carrier on compassionate ground without following the selection process if the candidates are widows, women deserted by their husbands or otherwise destitute, handicapped persons, and if the candidates falls below the poverty line as defined by the Rural Development Department from time to time."