ALPANA AGGARWAL Vs. STATE OF H. P.

JUDGEMENT

(1.) The writ petitioner is presently deployed as Lecturer (School New) (History) at Government Senior Secondary School Sainwala, District Sirmaur, Himachal Pradesh. She nowat is MA(B.Ed).

(2.) Through a notification borne in Annexure P-1, a, leverage or prioritization is accorded, for, apposite inductions, as, Lecturer(s) (PGT) at DIET(s), upon, theirs holding educational qualification(s) hence higher than the afore educational qualification(s), nowat possessed by the petitioner, in as much, as, of hers holding MED/ Ph.D qualification.

(3.) For improving or enhancing the afore qualification, the writ petitioner, has made a representation borne in Annexure P-2, to, the respondent concerned, and, thereon no decision has been made. Consequently, the writ petitioner has been constrained to approach this Court.