SANTOSH KUMARI Vs. STATE OF H.P

JUDGEMENT

(1.) PETITIONER has effectively prayed for the following relief: -

(2.) MR . Ashok Sharma, learned counsel for the petitioner submits that his client would be content if prayer is allowed only for purposes of continuity of service.

(3.) THERE is no dispute that for such period for which petitioner discharged her duties w.e.f. 1.10.2003 there is no complaint or grievance against her from any quarter.