GAYATRI DEVI Vs. STATE OF H.P.

JUDGEMENT

(1.) BY means of this petition, the Petitioner who was initially appointed as Mid Day Meal Worker in Government Primary School, Khathela, P.O. Shilli Baggi, Tehsil Thunag, District Mandi, H.P. on 1.9.2004 has challenged the order dated 8.6.2010 whereby her services were terminated.

(2.) BRIEFLY stated the facts of the case are that the Petitioner was appointed as Mid Day Meal Worker on 1.9.2004 in the aforesaid school. The services of the Petitioner have been terminated but Respondent No. 4 has been retained and hence he has challenged the termination of his services.

(3.) ON 12.5.2010 the Deputy Director, Primary Education issued a letter stating that there shall be no difference between cooks and helpers and they should all be treated equally. On 29.4.2010 the Deputy Director, Primary Education issued a letter stating that if the number of students in a school falls below 25 then only one cook will be kept in the school and the services of the senior most cook shall be retained and the services of the junior most cook would be dispensed with. Basically the Department introduced the principle of 'last come first go ' for terminating the services of the cooks.