LEELA DUTT Vs. THE STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) THE Deputy Director, Elementary Education, Sirmour, District Sirmour will stand impleaded as additional 8th respondent.

(2.) WE do not think that at this stage the Court should look into the issue, it will be in the interest of the parties concerned to have the matter enquired properly by the Deputy Director, Elementary Education, Sirmour. In the event of the petitioner approaching the Deputy Director, Elementary Education, Sirmour within a month from today, the matter will be looked into by the Deputy Director, Elementary Education, Sirmour with notice to the petitioner, 5th, 6th and 7th respondents and after conducting proper enquiry, appropriate orders will be passed in the matter in accordance with law within another three months.