Mohammad Salim vs State of H.P. and Others

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

(i) That the writ petition may kindly be allowed and the Respondent No. 2 may be directed to offer appointment to the candidate in the waiting panel prepared by the Respondent No. 3 for the post of School Lecturer in the subject of Economics as the vacancy of Lecturer Economics (School Cadre) is available with the Respondent department due to non joining of Sh. Subhash Chand.

According to the Petitioner, there are two vacancies in OBC category. The learned Counsel for the third Respondent submits that waiting panel is still in operation. It is also submitted that so far there is no requisition from the Directorate for advice against the vacant posts. Still further it is submitted that the waiting panel is prepared in a routine manner by the Selection Board and the same is not done under the instructions of 2nd Respondent. Be that as it may. Now, there is no dispute that the waiting panel is still in operation and there is also a submission that there are two vacancies available in the OBC category. There will be a direction to the 2nd Respondent to look into the matter and in case posts are available, the requisition shall be made within a period of two weeks from the date of production of a copy of this judgment along with a copy of the writ petition by the Petitioner before the 2nd Respondent.

The writ petition is disposed of, so also the pending applications, if any.