Himachal Pradesh High Court
Ruma Devi vs State Of H.P. And Others on 26 November, 2019
Bench: L. Narayana Swamy, Jyotsna Rewal Dua
1 HON'BLE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA CWP No.3778 of 2019 .
Decided on: 26.11.2019 Ruma Devi .............Petitioner Versus State of H.P. and others ........Respondents _____________________________________________________________ Coram:
Hon'ble Mr. Justice L. Narayana Swamy, Chief Justice.
Hon'ble Ms. Justice Jyotsna Rewal Dua, Judge.
Whether approved for reporting?1 For the petitioner : Mr. Ajay Kumar Dhiman, Advocate.
For the respondents :
Mr. Ashok Sharma, Additional Advocate General, with Mr. Ranjan Sharma, Mr. Adarsh Sharma, Ms. Ritta Goswami, Mr. Ashwani Sharma and Mr. Nand Lal Thakur, Additional Advocate Generals, for the respondents/ State.
________________________________________________________________ L. Narayana Swamy, Chief Justice. (Oral).
By way of present writ petition, the petitioner lays challenge to impugned show-cause notice dated
02.11.2019 (Annexure P-4), whereby she has been directed to appear before respondent No.3 to show her requisite qualifications for the post of Shastri.
1Whether reporters of Local Papers may be allowed to see the judgment? Yes.
::: Downloaded on - 28/11/2019 20:23:47 :::HCHP 22. Petitioner states that she is working as Shastri on contract basis since 2016. Now, the notice dated 02.11.2019 (Annexure P-4) has been issued to the petitioner by .
respondent No.2, directing him to appear before the said respondent on 13.11.2019, to verify the fact that she is not possessing the requisite qualifications of Shastri with 50% marks from any recognized University, as per Recruitment and Promotion Rules.
2. Learned counsel for the petitioner submits that the petitioner is possessing higher qualification and her services cannot be terminated on the basis that she is not possessing the requisite qualification of Shastri with 50% marks from any recognized University. He prays that the respondents may be directed to take decision in the matter on the basis of material produced before the respondents.
3. We have heard learned counsel for the parties and gone through the record.
4. Taking into consideration the fact that the purpose of impugned show-cause notice dated 02.11.2019 (Annexure P-4), requiring the presence of the petitioner on 13.11.2019, has since expired, the present writ petition does not survive. However, it is always open for the petitioner to ::: Downloaded on - 28/11/2019 20:23:47 :::HCHP 3 approach this Court, in case respondents take any adverse decision against her.
Accordingly, the writ petition stands disposed of, .
so also pending miscellaneous application(s), if any.
(L. Narayana Swamy)
Chief Justice
(Jyotsna Rewal Dua)
November 26, 2019 Judge
(Yashwant)
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