LEENA GAUTAM Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Prima facie, the dispute involved in this case is with regard to the experience certificate, which stands issued by the authority to the private respondent. According to the petitioner, the officer who has attested the certificate has no authority to attest the certificate. This is disputed by the respondents who claim that the certificate was issued by the competent authority.

(2.) In the considered view of the Court, these are seriously disputed questions of fact, which cannot be gone into by this Court under Article 226 of the Constitution of India. Therefore, as prayed for, the petition is permitted to be withdrawn, with liberty to the petitioner to approach the appropriate forum, subject to all just exceptions available to the respondents, including the plea of limitation. Interim order, if any, stands vacated.