SHIV DASSI Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Petitioner has assailed the appointment of respondent No. 3 to the post of Part Time Water Carrier in Government Primary School, Nagan, Tehsil Kotkhai, District Shimla.

(2.) The case of the petitioner, in a nut-shell, is that she has not been allocated the marks under the category of I.R.D.P./handicapped as per the norms laid down in notification dated 30th December, 1996 (Annexure A-8).

(3.) The case of the respondent-State precisely is that the suitability of the petitioner and respondent No. 3 was adjudged by a duly constituted Selection Committee. Petitioner has secured 15.5 marks and the respondent No. 3 has secured 17.5 marks as per the result-sheet (Annexure R-I).