KANTA DEVI Vs. DIRECTOR, ELEMENTARY EDUCATION AND ORS.

JUDGEMENT

(1.) THE Petitioner has averred as under vide paras 2 to 6 of the petition:

(2.) THAT in the year 2004, mid day meal scheme was introduced in the State of H.P. by the Respondents. The Petitioner was appointed as Cook under the said scheme, on 1st Sept, 2005 as Cum Helper (Mid day Meal Worker) in Govt. Primary School, Koela, P.O. Pallar, Tehsil Sangrah, District Sirmaur and she had been working as such till her illegal termination by Respondent No. 2 on 8 -4 -2010.

(3.) THAT thereafter Respondent No. 3, was appointed as mid day meal worker in the place of Smt. Subhadra Devi, and she had been working as such till date.