NEELAM KUMARI Vs. STATE OF H P

JUDGEMENT

(1.) THE petition has been filed for grant of the following substantive reliefs vide para 7(i), (ii) and (iii): "7(i) That the letter of selection of respondent No. 4 as made by respondents No. 1 to 3 may very kindly be called for and the same may very kindly be quashed and set aside with further directions to the respondents to make selection as per Annexure A-3. (ii) That condition No. VI in the letter is ultra vires, hence is liable to be struck down. (iii) That respondents may very kindly be directed not to make fresh selection and allow the applicant serving as earlier her services having been engaged on the basis of the proper interview also for the purpose."

(2.) IN reply, on behalf of respondents No. 1 & 2, the following stand has been taken in preliminary submissions vide paras 1 and 2:

(3.) IN view of the above, the petition stands disposed of, so also the pending CMP(s), if any.