KAMLESH Vs. STATE OF H.P. AND ORS.

JUDGEMENT

(1.) THE petition has been filed for grant of following substantive relief:

(2.) IN short reply filed on behalf of the official Respondents No. 1 to 3, the following stand has been taken vide para No. 3: That as per information received from Respondent No. 3, Distt. Primary Education Officer, Shimla, the Respondent No. 4, Sh. Mohan Lal has been appointed as Water Carrier at Govt. Primary School, Bag with the prior approval of the Government of Himachal Pradesh in view of the provisions laid down under clause No. 12 i.e. appointment on compassionate ground of the appointment of Part -Time Water Carrier Scheme. The copy of the same is annexed as Annexure R -1.

(3.) IN view of the above reply and the admitted fact that private Respondent No. 4 has since been regularized, in case the Petitioner has any grievance surviving with regard to the factual and legal aspect of the matter, it will be open to her to approach Respondent No. 2 along with copy of this judgment within one month from today indicating vacancy position with regard to part time water carrier existing in and around the place of her residence, who shall consider and finally decide the same within another three months after affording an opportunity of being heard to the Petitioner, if so desired.