Sanjay Kumar. vs State of H.P. and Others

Kurian Joseph, C.J.—The Divisional Commissioner, Kangra will stand impleaded as additional 5th Respondent.

The writ petition is filed with the following prayers:

1) Directing the official Respondents to allow the Petitioner to continue against the post of Lecturer History on which he was working, till the regular appointments are made,

2) Quashing the result dated 25.5.2011 qua the Lecture in History vide which the Respondent No. 4 has been selected in a totally illegal and arbitrary manner.

In the nature of the order we propose to pass, we do not think necessary to issue notice to the private Respondent since she will otherwise get sufficient opportunity before the appropriate authority. The Petitioner has certain grievances with regard to the selection of the 4th Respondent by the second Respondent. The Petitioner may approach the Divisional Commissioner, Kangra, in which case, the matter will be considered by the Divisional Commissioner, Kangra with notice to the Petitioner, second, third, fourth Respondents and any other effected party and appropriate action in accordance with law will be taken within another two months. The Petitioner will produce a copy of this judgment along with copy of the writ petition before the Divisional Commissioner, Kangra and he will also serve one copy each on the third and fourth Respondents.

The writ petition is disposed of, so also the pending application(s), if any.

Copy dasti.