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Himachal Pradesh High Court

Pradesh vs State Of Himachal Pradesh on 28 June, 2022

Bench: A.A. Sayed, Tarlok Singh Chauhan

                             1




     IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
             ON THE   28th   DAY OF JUNE, 2022
                         BEFORE




                                                          .

       HON'BLE MR. JUSTICE A.A. SAYED, CHIEF JUSTICE
                             &
        HON'BLE MR. JUSTICE TARLOK SINGH CHAUHAN





             CIVIL WRIT PETITION NO. 4144 OF 2022


BETWEEN:





     MANSO DEVI WIFE OF LATE
     LAYAK RAM, RESIDENT OF
     VILLAGE AND POST OFFICE
     PANOG, SUB TEHSIL RONHAT,
     DISTRICT

                TEHSIL   SHILLAI,
     DISTRICT SIRMAUR, HIMACHAL

     PRADESH.

                                          ...PETITIONER


 (BY SH. RAJESH KUMAR SHARMA, ADVOCATE)

AND




    1. STATE OF HIMACHAL PRADESH
       THROUGH          SECRETARY





       (EDUCATION)     TO     THE
       GOVERNMENT OF HIMACHAL
       PRADESH, SHIMLA­2





    2. DIRECTOR,      ELEMENTARY
       EDUCATION,        HIMACHAL
       PRADESH, SHIMLA­1.
    3. DEPUTY     DIRECTOR     OF
       ELEMENTARY      EDUCATION,
       SIRMAUR AT NAHAN, DISTRICT
       SIRMAUR,         HIMACHAL
       PRADESH.




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    4. BLOCK           ELEMENTARY
       EDUCATION OFFICER, SHILLAI,
       DISTRICT SIRMAUR, HIMACHAL
       PRADESH.




                                                                    .
    5. PANCHAYAT         SECRETARY,





       GRAM    PANCHAYAT      PANOG,
       TEHSIL   SHILLAI,    DISTRICT
       SIRMAUR,            HIMACHAL





       PRADESH.
    6. SELECTION COMMITTEE FOR
       THE POST OF PART TIME
       MULTI TASK WORKER FOR
       GOVERNMENT           PRIMARY





       SCHOOL PANOG THROUGH ITS
       CHAIRMAN­CUM­SUB
       DIVISIONAL     MAGISTRATE,
       SHILLAI, DISTRICT SIRMAUR,
       HIMACHAL PRADESH.

    7. SHRI KEDAR SINGH SON OF

       SHRI JEET SINGH, RESIDENT
       OF VILLAGE AND POST OFFICE
       PANOG, SUB TEHSIL ROHNAT,
       TEHSIL   SHILLAI,   DISTRICT
       SIRMAUR,           HIMACHAL



       PRADESH.
                                                     ...RESPONDENTS




    (BY SH. ADARSH K. SHARMA, ADDITIONAL                       ADVOCATE
    GENERAL, FOR THE RESPONDENTS­STATE)





                This petition coming on for orders this day, Hon'ble





    Mr. Justice A.A. Sayed passed the following:




                                ORDER

The petitioner, who is seeking appointment on the post of Multi Task Worker in Government Primary School, Panog, .

Education Block Shillai, District Sirmaur, is aggrieved by the marks allotted to her in the Scheme titled as "Part Time Multi Task Worker Policy, 2020". The case of the petitioner is that she is entitled to eight (8) marks as she belongs to the same ward and further that the marks have wrongly been awarded to respondent No. 7. It is submitted the petitioner has already made a representation (Annexure P­4) to the respondents.

2. In these circumstances, we dispose of the petition by directing respondent No. 6 to decide the representation of the petitioner after hearing the petitioner as well as respondent Nos. 5 and 7.

3. In the event of result are not already declared, the same shall not be declared until the representation is decided.

Pending application(s), if any, shall stand disposed of.

(A. A. Sayed) Chief Justice (Tarlok Singh Chauhan) Judge June 28, 2022 Kalpana/Sanjeev ::: Downloaded on - 29/06/2022 20:03:02 :::CIS