DEEPA NEGI Vs. STATE

JUDGEMENT

(1.) Heard learned counsel for the parties. By means of this petition, the petitioner has sought following reliefs:-

(2.) Issue a suitable writ, order or direction, which this Honble Court may deem fit and proper in the circumstances of the case be passed in favour of the petitioner.

(3.) To award the cost of present writ petition in favour of the petitioner. 2. According to the petitioner, the brief facts, as stated in the writ petition are that she was serving in M/s Kumaun Television Ltd. Bhimtal, as a Class III employee on the post of Assembler since 1988. Thereafter, vide notification dated 30.12.1995, Government took a policy decision to wind up Kumaun Television Ltd. as well as to pay arrears of salary to its employees and also decided that retrenched employees of M/s Kumaun Television Ltd., Bhimtal, District Nainital, would be absorbed in the Kumaun Division itself in different Government Departments, Corporations etc. by granting age relaxation for appointment. 3. It is further stated in the writ petition that instead of giving appointment in Class III post, the petitioner was offered appointment in Class IV post in Education Department vide order dated 01.05.1998 (Annexure-6 to the writ petition).