ASHOK KUMARI Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) PETITIONER has assailed the appointment of respondent No.4 to the post of Part Time Water Carrier in Government Primary School, Hathloon, Tehsil Bangana, District Una pursuant to the interview held on 17.08.2002.

(2.) THE case of the petitioner, in a nut -shell, is that she was more meritorious vis -a -vis respondent No.4 for the post of Part Time Water Carrier. According to the petitioner, her husband has donated land for the construction of Government School vide gift deed dated 17.06.1999 and no member from her family is employed either in Government/Semi Government Organization.

(3.) MR . P.M. Negi, learned Deputy Advocate General has supported the selection of respondent No. 4 to the post of Part Time Water Carrier.