Rohit Chauhan vs Hp State Forest Corp. Ltd & Anr on 11 January, 2017

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Himachal Pradesh High Court

Rohit Chauhan vs Hp State Forest Corp. Ltd & Anr on 11 January, 2017

Bench: Ajay Mohan Goel

           IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                                     CWP No. 4202 of 2011
                                                     Decided on: 11.1.2017.




                                                                         .

    Rohit Chauhan                                                    ....Petitioner.

                      Versus





    HP State Forest Corp. Ltd & Anr.                                 ... Respondents.
    ................................................................................................
    Coram




                                              of
    The Hon'ble Mr. Justice Ajay Mohan Goel, Judge.
    Whether approved for reporting? 1              No

    For the petitioner.
                     rt                : Mr. Umesh Kanwar, Advocate.

    For respondents.                    : Mr. Pranay Partap Singh Thakur, Advocate.

    Ajay Mohan Goel, J (Oral)

Heard for some time. At this stage, Mr. Pranay Partap Singh, learned counsel appearing for the respondents-Corporation submits that in fact the petition is premature, as respondents-

Corporation has not rejected the candidature of the petitioner for being considered against the post of Clerk on compassionate appointment, but fact of the matter is that he was there in the queue along with other eligible persons and he has to wait till persons senior to him stand appointed. In view of the statement so made by learned counsel for the respondents-Corporation, learned counsel for the petitioner submits that then this petition be disposed of with a direction to the 1 Whether reporters of the local papers may be allowed to see the judgment?

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respondents-Corporation to offer appointment to the petitioner as per his turn after persons senior to him in the list stand appointed.

Accordingly, this petition is disposed of with a direction to .

the respondents-Corporation to offer appointment to the petitioner on compassionate basis against the post of Clerk, if otherwise eligible, as per his turn after persons senior to him in the waiting list stand appointed as such.

Miscellaneous application(s), if any, also disposed of.

of No order as to costs.

Copy dasti.

                       rt                              (Ajay Mohan Goel)
                                                            Judge
         th
    11        January, 2017.

         (Guleria)








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