PROMILA Vs. STATE OF H P AND ORS

JUDGEMENT

(1.) By means of this writ petition, the Petitioner has prayed for the grant of following amongst other reliefs:

(2.) The Petitioner alongwith the petition has filed a copy of the Office Order dated 9.2.2004 whereby she has been selected to be appointed as Para Teacher against the post of TGT (Arts) in Government High School (GHS), Naini Khad, District Chamba on a fixed honorarium of Rs. 5000/- per month. The Petitioner alongwith the petition has also filed a copy of the undertaking which she has given when she went to join at the said school. The Petitioner alleges that despite such appointment order, the Respondent No. 3, Headmaster of the school did not permit her to join at GHS, Naini Khad. The Petitioner after she was not permitted to join the said school filed the present petition and the case was listed firstly on 24.3.2004 when notices were issued. A number of opportunities were given to the State to file reply to the petition but when no reply was filed, the right to file the same was closed on 1.5.2006 by the erstwhile Tribunal.

(3.) Since the Tribunal stands abolished vide notification issued by the Central Government, the case has been transferred to this Court in terms of the Himachal Pradesh Administrative Tribunal (Transfer of Decided and Pending Cases and Applications) Act, 2008. The matter has, therefore, been taken up by this Court and now registered as CWP(T) No. 10389 of 2008.