PATHERYA,J. - (1.) By this writ petition, the petitioner seeks inclusion of her name in the panel as Head Teacher and grant of appointment.
(2.) The case of the petitioner is that she has served as a Teacher in the concerned School for the last 30 years and therefore, is entitled to be appointed as a Head Teacher. In fact, her name was included in the panel initially but subsequently her name has been excluded. The reason for such exclusion is not known. Hence, the instant writ petition has been filed and orders sought.
(3.) Counsel for the respondent No.3 submits that the District Primary School Council has not been made a party to the writ petition and therefore, this writ petition ought to be dismissed. The petitioner passed the Training Course in 2003-04, whereas all the other candidates for the post of Head Teacher have passed the Training Course in 1993-94 and 1989. Therefore, it is because of the training, which was taken by the petitioner only in 2003-04, disentitled her for appointment to the post of a Head Teacher. Therefore, this writ petition merits no order and the same be dismissed.;