Himachal Pradesh High Court
Mehandi Devi vs State Of H.P & Others on 19 November, 2015
Bench: Chief Justice, Sureshwar Thakur
IN THE HIGH COURT OF HIMACHAL PRADESH
SHIMLA
CWP No. 2790 of 2015
Date of Decision: 19.11.2015
.
Mehandi Devi .....Petitioner.
Versus
State of H.P & others ....Respondents.
Coram:
The Hon'ble Mr. Justice Rajiv Sharma, Judge.
of
The Hon'ble Mr. Justice Sureshwar Thakur, Judge.
Whether approved for reporting?1
rt
For the Petitioner: Ms. Sulochana Rana, Advocate.
For the Respondents: Mr. Shrawan Dogra, Advocate General with
Mr. Anup Rattan and Mr. Romesh Verma,
Additional Advocate Generals and Mr. J.K
Verma, Deputy Advocate General for
respondents No. 1 to 4.
Mr. Adarsh K Vashishta, Advocate, for
respondent No.6.
Rajiv Sharma, J (oral)
The case of the petitioner in a nutshell is that she was engaged as Mid Day Meal Worker in Government Primary School Theerdhar, District Sirmour, H.P on 1.8.2007 and the private respondent was engaged on 17.3.2010. However the fact of the matter is that the petitioner was though senior to the private respondent her services were terminated on 23.3.2015 without following the principle 1 Whether reporters of the local papers may be allowed to see the judgment?
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of "first come last go". Mr. Anup Rattan, learned Additional .
Advocate General on the basis of para 2 of the reply submits that the petitioner has been reengaged w.e.f 9.6.2015 as Mid Day Meal worker.
As the grievance of the petitioner stands redressed, consequently the present petition has become infructuous. Since the private respondent of was also engaged on 17.3.2010, in equity her case shall also be considered for appointment as Mid Day Meal worker in the adjoining rt school taking into consideration the strength of the students of the school.
Petition is disposed of as infructuous alongwith all pending applications.
( Rajiv Sharma), Judge.
November 19, 2015 ( Sureshwar Thakur ),
(priti) Judge.
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