JYOTI DHIMAN Vs. STATE OF H.P. AND ORS.

JUDGEMENT

(1.) IN view of the affidavit filed by Respondent No. 1 Petitioner's grievance to a large extent stands resolved. Vide order dated 1.8.2011 (Annexure A -1) Respondent No. 2 has directed the Principal to give appointment to the Petitioner as lecturer in Biology in Government Sr. Section School Guglara, District Kangra in terms of the Para Teacher Policy - 2003.

(2.) PETITIONER contends that aspect of the seniority has not been considered by the Respondents. Reliance is also placed on the judgment passed by this Court in CWP(T) No. 10389 of 2008, titled as Promila v. State of H.P. and Ors. decided on 28.2.2011, wherein under similar circumstances the following observations were made and directions issued: