Indian Kanoon - Search engine for Indian Law

Himachal Pradesh High Court

Smt. Anuradha Sharma vs State Of H.P. & Ors on 5 December, 2022

Bench: Sabina, Sushil Kukreja

    IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
                            CWP No.7978 of 2021
                            Date of decision: 05.12.2022

    Smt. Anuradha Sharma                                               ....Petitioner




                                                                      .
                                          Versus





    State of H.P. & Ors.                                               ....Respondents





    Coram:
    The Hon'ble Ms. Justice Sabina, J.

The Hon'ble Mr. Justice Sushil Kukreja, J. Whether approved for reporting ?1 For the Petitioner:

Ms. Babita Chauhan, Advocate. For the Respondents: Mr. Anil Jaswal, Additional Advocate r General.

Sabina, Judge(Oral):

Petitioner has filed the petition under Article 226 of the Constitution of India seeking following substantive relief:-

"That the respondents may be ordered to give contractual appointment to the petitioner from the date from which the others have been given in the year 2018 with all the benefits incidental thereof."

2. The case of the petitioner is that she was appointed as Punjabi Teacher on period-wise basis in they year 2010. In the year 2018, the Government of Himachal Pradesh took a decision 1 Whether the reporters of Local Papers may be allowed to see the judgement?

::: Downloaded on - 05/12/2022 20:32:38 :::CIS 2

to convert the period based Punjabi and Urdu Teachers into contractual appointment. The learned counsel for the petitioner states that the case of the petitioner would be squarely covered .

by the judgment dated 20th October, 2021 of the learned Single Judge of this Court in CWP No.2045 of 2019 (Smt. Abida Parveen and another vs. State of Himachal Pradesh and others).

3. Learned counsel for the petitioner states that the petitioner would be content if the petitioner is permitted to make a representation to respondent No.2-the Director Elementary Education, Himachal Pradesh and if directions are issued to decide the same in a time bound manner.

4. Without going into the merits or otherwise of the matter, we dispose of the petition by permitting the petitioner to make a representation to respondent No.2. If such a representation is made within two weeks from today, the same shall be decided by respondent No.2 after considering the judgment referred to above within eight weeks from the date of receipt of the representation.

5. The writ petition stands disposed of in the above terms.

::: Downloaded on - 05/12/2022 20:32:38 :::CIS 3

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

.

( Sabina ) Judge ( Sushil Kukreja ) Judge December 05, 2022 (reena) r to ::: Downloaded on - 05/12/2022 20:32:38 :::CIS