NEENA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) THE petition has been filed with the following prayers :-

(2.) THE petitioner in this writ petition is aggrieved since her application for the post of Language Teacher has been rejected due to the reason that the Institution i.e. Hindi Sahitya Sammelen, Allahabad is not recognized for the Government service by the Himachal Pradesh Government.

(3.) THE petitioner may make representation before the first respondent within a period of one month from today along with a copy of this judgment, in which case the matter will be duly considered by the first respondent, adverting to the submissions made therein and appropriate orders in accordance with law and justice will be passed thereon within another three months.