Himachal Pradesh High Court
Sh. Prem Singh Bhardwaj vs State Of H.P. & Others on 20 March, 2015
Author: Mansoor Ahmad Mir
Bench: Mansoor Ahmad Mir
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
CWP No. 10770 of 2011
Decided on: 20.03.2015
.
Sh. Prem Singh Bhardwaj ...Petitioner.
Versus
State of H.P. & others ...Respondents.
Coram
The Hon'ble Mr. Justice Mansoor Ahmad Mir, Chief Justice.
Whether approved for reporting?
For the petitioner: Mr. Sanjay Sharma, Advocate.
For the respondents: Mr. Shrawan Dogra, Advocate General,
with Mr. Romesh Verma & Mr. V.S.
Chauhan, Additional Advocate Generals,
and Mr. J.K. Verma, learned Deputy
Advocate General.
Mansoor Ahmad Mir, Chief Justice (Oral)
The writ petitioner, who is an Ex-serviceman, has sought writ of mandamus commanding the respondents to appoint him as Clerk from the date his juniors were offered appointment.
2. I have gone through the writ petition. It is evident from the record that the writ petitioner was called for interview for the post of Clerk on contractual basis and was given appointment on 15.07.2008.
::: Downloaded on - 15/04/2017 17:49:42 :::HCHP -: 2 :-3. No case for commanding the respondents to give the notional benefits/appointment to the writ petitioner from .
the date, his juniors were offered appointment is made out.
Hence, the writ petition is dismissed alongwith all pending applications, if any.
(Mansoor Ahmad Mir) Chief Justice March 20, 2015 ( rajni ) ::: Downloaded on - 15/04/2017 17:49:42 :::HCHP