SANTOSH KUMARI Vs. STATE OF H.P. AND ORS.

JUDGEMENT

(1.) THE writ petition has been filed mainly with the following prayers:

(2.) THE petitioner submits that a regular teacher working in the 3rd respondent' school is prepared to go to the Government Middle School, Bohal, where there is a regular vacancy, in which case, the petitioner can continue as PTA in the 3rd respondent's school.

(3.) THE writ petition is disposed of, so also the pending applications, if any.