Himachal Pradesh High Court
Ishwar Singh vs Hpseb & Others on 6 May, 2015
Bench: Rajiv Sharma, Sureshwar Thakur
IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
CWP No. 645 of 2015
.
Date of Decision: 8.5.2015
Ishwar Singh
...Petitioner
Versus
HPSEB & others
...Respondents
________________________________________________________
Coram
Hon'ble Mr. Justice Rajiv Sharma, Judge.
Hon'ble Mr. Justice Sureshwar Thakur, Judge.
Whether approved for reporting?
________________________________________________________
For the petitioners : Mr. Naresh Verma, Advocate vice
r counsel.
For the respondents : Mr. Rajpal Singh, Advocate.
Per Rajiv Sharma, Judge (oral):
It is stated in the reply that the case of the petitioner shall be considered against 10% ITI quota on availability of post.
2. Consequently, the present petition is disposed of with a direction to the respondent-Board to consider the case of the petitioner against the 10% ITI quota as and when the vacancy becomes available. The pending application(s), if any, are also disposed of.
(Rajiv Sharma), Judge (Sureshwar Thakur), Judge May 8, 2015 (kalpana) ::: Downloaded on - 15/04/2017 18:07:34 :::HCHP