STATE OF HIMACHAL PRADESH Vs. SUNITA PANDEY
LAWS(HPH)-2020-10-60
HIGH COURT OF HIMACHAL PRADESH
Decided on October 13,2020

STATE OF HIMACHAL PRADESH Appellant
VERSUS
Sunita Pandey Respondents

JUDGEMENT

TARLOK SINGH CHAUHAN,J. - (1.)This writ petition is directed against the order of the Himachal Pradesh Administrative Tribunal, Shimla (for short 'Tribunal') dated 01.10.2018 whereby the petition filed by the respondents came to be allowed.
(2.)The facts are not in dispute. The respondents were engaged as Para Lecturers in the year 2003 against the post of Psychology under the Para Teacher Policy 2003.
(3.)On 30.09.2010, the State Government declared the subjects of Psychology and Philosophy as dying cadre.
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