ANITA DEVI W/O. SH. HITESH KUMAR, R/O. VILL. FAFNA, PO RAKOL, SUB TEHSIL NIHRI, TEHSIL SUNDERNAGAR, DISTT. MANDI, H.P. Vs. STATE OF HIMACHAL PRADESH THROUGH PRL. SECRETARY (ELEMENTARY EDUCATION) TO THE GOVT. OF H.P. SHIMLA AND ORS.

JUDGEMENT

(1.) BY means of the present writ petition, following relief has been claimed: -

(2.) That writ in the nature of certiorari may kindly be issued and the impugned order dated 17.5.2012 Annexure P -8, May kindly be quashed and set aside.

(3.) PERUSAL of the record reveals that there is no need for us to enter into the controversy on merits and this writ petition can be disposed of even without taking on record the version of the opposite party.