PREETI Vs. STATE OF H.P.

JUDGEMENT

(1.) THE writ petition has been filed with the following prayers:

(2.) IN reply at paragraph 2, it is stated as follows:

(3.) THERE will be a direction to Respondents No. 1 and 2 to appoint the Petitioners forthwith on the post of Lady Constables against vacancies available in Sirmour District. In order to avoid any future dispute with regard to seniority, it is made clear that the writ Petitioners shall be treated as seniors to Respondents No. 4 and 5 since, admittedly, the Petitioners are above Respondents No. 4 and 5 in the waiting list and without considering the Petitioners, appointment could not have been offered to Respondents No. 4 and 5. Needful in this regard shall be done within a period of two weeks from the date of production of the copy of this judgment by the Petitioners before the first Respondent. In order to avoid any future litigation, we may also make it clear that it will be open to the first Respondent to offer appointment to others, who are in wait list in case the Government chooses to do so and in case vacancies are available in Sirmour District.