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Jasbir Singh vs State of H.P. and Others

High Court Of Himachal Pradesh · Decided on 21 June 2011 · Citation: (2011) 06 SHI CK 0178

HON’BLE JUDGES
Rajiv Sharma, J
RESULT
Dismissed
CASE NUMBER
C.W.P. (T) No. 14999 of 2008
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Judgment

2 paragraphs · 124 words

Rajiv Sharma, J.—Petitioner has assailed the appointment of Respondent No. 5 to the post of Primary Assistant Teacher at Government Primary School, Karoa. Petitioner and Respondent No. 5 were interviewed by the duly constituted selection committee. Petitioner has secured 43.3 marks and the Respondent No. 5 has secured 54.10 marks. Once the suitability of the Petitioner vis-a-vis Respondent No. 5 has been adjudged by the duly constituted selection committee, this Court will not sit in appeal over the recommendations made by the selection committee. Moreover, no malafides have been alleged either against the Chairman or the Members of the selection committee.

2.

Accordingly, there is no merit in this petition and the same is dismissed, so also the pending application(s), if any. No costs.