SMT. RATTANI DEVI, WIFE OF LATE SHRI KISHAN CHAND, RESIDENT OF PADIOLA, P.O. KODRA, TEHSIL BANGANA, DISTT. UNA, H.P. Vs. STATE OF H.P. THROUGH DIRECTOR PRIMARY EDUCATION TO THE GOVERNMENT OF H.P., SHIMLA,

JUDGEMENT

(1.) PETITIONER , who along with respondent No. 3, was a candidate for the post of Part Time Water Carrier, in Primary School, Dharet, Tehsil Bangana, Distt. Una, has filed the present petition, challenging the selection and appointment of respondent Whether reporters of the local papers may be allowed to see the judgment? No. 3 against the said post, on the grounds that committee for selection had not been properly constituted, respondent No. 3 was overage and she had been wrongly awarded 10 marks for the distance, as according to the petitioner, her residence is at a distance of more than 1.5 km. from the school and hence no marks could have been awarded to her on this score.

(2.) Respondents 1 and 2 have filed reply in which all the contentions, raised by the petitioner, have been denied. Respondent No. 3 has filed separate reply. She too controverts the aforesaid contentions of the petitioner.

(3.) I have heard learned counsel for the parties and gone through the record.