NAGO DEVI Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) PETITIONER has prayed mainly for the following reliefs: -

(2.) RECORD reveals that both, petitioner and private respondent were selected by the Committee on 11.2.2010. Private -respondent Smt. Maya Devi is shown at Sr. No.1 and petitioner Smt. Nago Devi is shown at Sr. No.2.

(3.) THERE is no doubt that Government has issued commutation dated 29.4.2010 clarifying that principle of last come first go needs to be adopted, but in the instant case, I find that this principle is inapplicable. Firstly, Smt. Maya Devi is shown at Sr. No.1 in the resolution (annexure P -1). Secondly, monetary compensation for the month of February, 2005 was apportioned equally by both these persons. Thirdly, Smt. Maya Devi is elder in age to petitioner Smt. Nago Devi. Consequently, I find no merit in the present petition and the same is dismissed. Pending application(s), if any, also stands disposed of.