Smt. Khimi Devi vs . State Of H.P. & Others on 21 April, 2022

[Cites 1, Cited by 2]

Himachal Pradesh High Court

Smt. Khimi Devi vs . State Of H.P. & Others on 21 April, 2022

Bench: Tarlok Singh Chauhan

Smt. Khimi Devi Vs. State of H.P. & others CWPOA No. 168 of 2019 .

21.4.2022 Present: Ms. Anaida Kuthiala, Advocate, for the petitioner.

Mr. Vinod Thakur, Addl. A.G., for the respondentsState.

Mr. Surinder Saklani, Advocate, for respondent No. 5.

The instant petition has been filed for the grant of following relief(s):

i) That the impugned appointment of respondent No. 5 Smt. Kamla Devi as Water Carrier in Govt.

Primary School, Naun by the respondents No. 1 to 3 be quashed and set aside.

ii) That the respondents No. 1 to 3 be directed to make the appointment of the applicant as Water Carrier in Govt. Primary School, Naun, after adopting proper and legal procedure as envisaged in various guidelines issued from time to time by the respondent No. 1State.

iii) That the respondent No. 4 be directed to allow the applicant Smt. Khimi Devi to join as Water Carrier at Govt. Primary School, Shala in accordance with her appointment letter dated 13.5.2002( Annexure A8)."

2. It is not in dispute that respondent No. 5

Smt. Kamla Devi has since retired after attaining the age of superannuation, therefore, the respondentsState could well consider the case of the petitioner for appointment.

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3. Let instructions in this regard be obtained on or before the next date of hearing. List on 5.5.2022.



                                    (Tarlok Singh Chauhan)
                                             Judge
     April 21, 2022
     (Kalpana)



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