Himachal Pradesh High Court
Kavi Raj vs State Of H.P. And Others on 29 June, 2015
Author: Sureshwar Thakur
Bench: Sureshwar Thakur
IN THE HIGH COURT OF HIMACHAL PRADESH SHIMLA
CWP No. 4359 of 2014
Date of Decision: 29.6.2015
.
Kavi Raj .... Petitioner.
Vs.
State of H.P. and others .... Respondents.
Coram:
The Hon'ble Mr. Justice Sureshwar Thakur, Judge.
Whether approved for Reporting?
For the petitioner:
r Ms. Bhavana Dutta, Advocate.
For the respondents 1 to 3: Mr. Vivek Singh Attri, Dy. A.G.
Sureshwar Thakur, J.(Oral):
Since a Division Bench of this High Court has already quashed Rule 12 of the Recruitment Scheme for the appointment of the Part Time Water Carriers vide judgement rendered in CWP No. 7498 of 2014 titled as Mangla Devi vs. State of H.P. and others on 15th May, 2015, therefore the appointment of respondent No.4 vide (Annexure P-6) is quashed and set-aside. In view of above the present writ petition is allowed with a direction to the respondent/State to reinitiate a fresh selection process for the selection and appointment of water carrier.
29th June, 2015. (Sureshwar Thakur)
(TM) Judge.
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