SHAKUNTLA DEVI Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) THE petition has been filed on the following prayers vide paras 7(i) to (iii):-

(2.) IN reply, respondents No. 1 to 5 have taken the following stand vide para 3:- "That in reply to this para it is submitted that the representation of the applicant has rightly been decided by the replying respondent in view of the comments submitted by the Block Elementary Education Officer Kangra now designated as Block Elementary Education Officer Kangra. However, it is submitted that as per information as well as the proforma of marks received from the Block Elementary Education Officer Kangra that the selection/appointment of the Respondent No.6, as Primary Assistant Teacher for Govt. Primary School Sanani, has been made by the selection committee held under the Chairmanship of the S.D.O(Ciivl). As per the proforma of marks as supplied by Block Elementary Education Officer, Kangra shows that the respondent No.6 ahs obtained 67.37 marks whereas the applicant has obtained 37.5 marks. The abstract of proforma of marks is reproduced as under:- Applicant:- +2 BA PG Professi Widow/De Unem Perso Total Remark marks onal stitute ploym nal (actual Training women ent INtervi %age) ew 22.5 --- --- 5 ---- 10 5 37.5 Respondent No.6. +2 BA PG Professi Widow/De Unem Perso Total Remark marks onal stitute ploym nal (actual Training women ent INtervi %age) ew 29.37 10 -5- 5 ---- 10 8 67.37 Selected

(3.) IN view of the above reply, in case the petitioner still has any surviving grievance, she shall be free to make a representation along with copy of this judgment to respondent No.2 within one month from today, who shall consider the same and take a final decision in the matter within next two months in accordance with law by exploring the feasibility of adjusting the petitioner against an existing vacancy of Primary Assistant Teacher in Tehsil Baroh, Distt. Kangra, if otherwise found to be eligible, after affording an opportunity of being heard to her, if so desired,