Kishan Lal Verma vs State of Himachal Pradesh and Others

Kurian Joseph, C.J.—The writ petition is filed with the following prayers:

(a) Quash the impugned order issued arbitrarily, mala fidely and illegally by the Respondents;

(b) Direct the Respondent No. 4 to select and appoint the applicant for the post of Gram Panchayat Sahayak and send the applicant for the training in accordance with the provisions of A-2.

In the reply filed on behalf of 4th Respondent, it is stated that the 5th Respondent does not come under the restricted clause u/s 137 of the Panchayati Raj Act. It is also seen from the reply that the Petitioner has also participated in the selection process and in the interview as well. Only after the Petitioner was not selected, he has sought to challenge the 2 appointment. All that apart, in case the Petitioner has still any grievance left with regard to selection, he had an opportunity to approach the S.D.M. also. It is seen from the reply that the Petitioner was also considered by the Interview Board and the selection was also transparent. There is no rejoinder. Thus, we do not find any merit in the petition, which is dismissed accordingly.