Vishal Singh vs State of H.P. and Others

Dev Darshan Sud, J.—Heard. Petitioner challenges Annexure P-3, which is an order of rejection passed by H.P. Subordinate Services Selection Board, Hamirpur, stating therein that the petitioner does not possess three year diploma in computer science/Information Technology or its equivalent from a Polytechnic Institute. Petitioner submits that he has qualified three years diploma in Computer Engineering (Annexure P-2) from Government Polytechnic, Kangra. In CWP No. 8727 of 2013 titled as Ritika versus Himachal Pradesh Subordinate Selection Board and others, decided on 25th November, 2013, this Court has held:

In view of the stand now taken by the present petitioners, it cannot be disputed, as is evident from the material placed on record that petitioners are now fully eligible for the post in question. As such, present petitions are disposed of with a direction to the Himachal Pradesh Subordinate Service Selection Board, to interview the remaining petitioners and complete the entire selection process, in accordance with law, within a period of two weeks from today. Pending application(s), if any, also stands disposed of.

In this view of the matter, it is not disputed before us by learned counsel appearing for the parties that the petitioner is qualified to be interviewed for the post of Computer Operator. Writ petition allowed. All necessary consequences shall follow. All pending miscellaneous applications also stand disposed of.