High CourtsDivision Bench

Nirmla Devi And Others vs State Of Himachal Pradesh And Others

High Court Of Himachal Pradesh · Decided on 21 March 2022 · Citation: (2022) 03 SHI CK 0064

HON’BLE JUDGES
Mohammad Rafiq, CJ · Jyotsna Rewal Dua, J
RESULT
Disposed Of
CASE NUMBER
Civil Writ Petition (Original Application) No. 3032 Of 2020

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Judgment

6 paragraphs · 275 words

Mohammad Rafiq, CJ

1.

This petition has been registered on the basis of the original application being transferred to this Court from the erstwhile H.P. State Administrative Tribunal.

2.

In the original application, the petitioners have prayed for a direction to the respondents to verify the status with regard to the recognition of the institutions granting certificate of the Post Graduate Diploma in Computer Applications conducted at NIELIT, Chandigarh.

3.

The dispute arose out of the selection process, which was conducted by the H.P. Staff Selection Commission for the recruitment of 700 posts of Junior Office Assistants way back in the year 2015. Respondent-Staff Selection Commission in its reply to the writ petition, which was filed on 20.03.2018, contended that the Commission while making a recommendation of the selected candidates to the requisitioning authority(s) made it clear that the offer of appointments to the selected candidates may be given only after verifying their credentials and genuineness of the certificates produced by them. This issue was referred to the Expert Committee.

4.

The dispute pertains to the year 2015. The appointments by now have already been made. Whether the certificates produced by the petitioners were found equivalent or not with the selected candidates at this stage is not known. Even otherwise, the petitioners have not contested the present matter by not filing the rejoinder to the reply filed by the Commission four years ago.

5.

In view of the above, the present petition is disposed of with liberty reserved to the petitioners to approach the respondents for the redressal of their subsisting grievances, if any. Pending miscellaneous applications, if any, shall also stand disposed off accordingly.