Himachal Pradesh High Court
Satya Devi Chauhan vs . State Of H.P. & Ors. on 14 September, 2022
Bench: Tarlok Singh Chauhan, Virender Singh
Satya Devi Chauhan vs. State of H.P. & Ors. CWP No. 3571 of 2022 .
14.09.2022 Present: Mr. Hirdya Ram, Advocate, for the petitioner.
Mr. Ashok Sharma, Advocate General, with Mr. Rajinder Dogra, Senior Additional Advocate General, Mr. Vinod Thakur, Additional Advocate General and Mr. Rajat Chauhan, Law Officer, for respondent No. 1-State. Mr. Vishal Thakur, Advocate, vice Mr. Vikrant Thakur, Advocate, for respondent No.2.
We have heard the case for a considerable time. It appears that the respondents themselves are not clear at all as to the applicability of the Rules.
The Public Service Commission, on one hand, claims that the post in question, i.e. Assistant Professor (College Cadre), by way of direct recruitment is to be filled up on the basis of The Himachal Pradesh, Higher Education Department, Assistant Professor (College Cadre), Class-1, (Gazetted) and Contract Recruitment and Promotion Rules, 2017, whereas, on the other hand, the stand of respondent No.1, i.e. State, is though not very clear, but, what we can prima facie gather is that the post in question is required to be filled up on the basis of Regulations framed by the UGC, as is evident from para-1 of the preliminary submissions.
In such circumstances, let both of respondents come up with clear and categorical stand as to which provision or rules would govern the selection in question.
List on 21.09.2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge September 14, 2022 (Vinod) ::: Downloaded on - 15/09/2022 20:03:59 :::CIS