MAYA DEVI Vs. STATE OF H.P. AND ORS.

JUDGEMENT

(1.) HEARD and gone through the record.

(2.) PETITIONER , vide letter Annexure P -4, was appointed as Tailoring Teacher on contract basis for one year, in Gram Panchayat Gharan in Bilaspur District, in the year 1998. Appointment of the Petitioner took place after a Committee of the Panchayat held interviews and selected her, from amongst various candidates. It appears that contract was extended by another year.

(3.) IMMEDIATELY , after being replaced by Respondent No. 3, Petitioner filed Original application before the H.P. State Administrative Tribunal. Matter remained pending before the Tribunal till 2008, when the Tribunal was abolished. On abolition of Tribunal, matter came to this Court.