SHELJA KAUSHAL Vs. STATE OF HP

JUDGEMENT

(1.) This writ petition is filed with the following prayer:

(2.) Along with the selection to the posts of TGT (Medical/non Medical), there were simultaneous recruitment process for appointment to other posts like TGT (Arts, Crafts) and Shastri etc. It is not in dispute that in the case of all such teachers, the candidates selected and recommended by the Subordinate Service Selection Board were appointed on regular basis.

(3.) According to the petitioners, to their great misfortunes, a vigilance enquiry was initiated against the Subordinate Service Selection Board and hence no action was taken by the Government on the recommendation made by the Board. We are informed that subsequently the enquiry was concluded and there was no incriminating material as far as the selection is concerned.