Legal News at Vakilno1.com

Shimla,  The Himachal Pradesh High Court has summoned the chairman of the state public service commission to appear before it with particulars of the selection committee that did not choose a visually impaired candidate for the post of a lecturer.

Putting the selection process of the Himachal Pradesh Public Service Commission (HPPSC) under the scanner, a division bench of Chief Justice Kurian Joseph and Justice Sanjay Karol Tuesday directed Maj. Gen. (retd) C.M. Sharma to furnish the qualification, experience and service particulars of the members and the head of the selection committee.

The court order on the appeal of visually challenged Shyam Lal was received Wednesday. The next date of hearing is Sep 19.
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High court questions Himachal on quota for disabled

Shimla,  The Himachal Pradesh High Court Friday asked the director of elementary education here to state his department’s policy on reservation for the physically challenged in jobs.

This comes less than a month after the high court came to the rescue of three visually impaired girls from a deprived background.

A division bench of Chief Justice Kurian Joseph and Justice Rajiv Sharma has asked the director to file an affidavit on whether the policy of reservation for the physically challenged has been implemented.

It also sought information on how many persons have been appointed under the three percent quota fixed under the Persons with Disabilities Act of 1995 so far.
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Himachal court orders CBI probe into man’s death

Shimla,  The Himachal Pradesh High Court has transferred the investigation into the death of a man due to electrocution from the state police to the Central Bureau of Investigation (CBI).

The division bench of Chief Justice Kurian Joseph and Justice Sanjay Karol, in an order made available Wednesday, directed the CBI to conduct a probe on priority basis.

Sucha Singh, 30, was electrocuted near Baddi town in Solan district May 31 while trying to escape from policemen chasing him.
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Shimla, Aug 18  The Himachal Pradesh High Court Thursday again pulled up the state government for its tardiness in granting sanction to prosecute corrupt officials.

A division bench of Justice Kurian Joseph and Justice Rajiv Sharma directed Chief Secretary Rajwant Sandhu to depute an officer, not below the rank of under secretary, to take a call regarding sanction for prosecution of tainted officials.

The bench adopted tough a stand after the central government informed the court that the delay in sanction was not on its part, but on that of the state government.
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