MAHIMA DEVI Vs. STATE OF HP

JUDGEMENT

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

(2.) Petitioner may file an appropriate representation before the Deputy Director of Education, Sirmaur, in which case, the matter will be duly considered by the Deputy Director, adverting to the submissions made in the representation and appropriate action in accordance with law and justice will be taken within a period of one month thereafter. Petitioner may immediately produce a copy of this judgment alongwith copy of the writ petition before the Deputy Director, Sirmaur. While taking the decision as above, the fact that the post is lying vacant and there is need for teacher, shall also be taken into consideration by the Deputy Director of Education, Sirmaur.

(3.) The petition stands disposed of, so also the pending application(s), if any.