MATHI DEVI Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) AS per the averments contained in the petition, the petitioner was appointed as Part Time Water Carrier on Whether reporters of the local papers may be allowed to see the judgment 11.8.1997. She was made Whole Time Water Carrier with effect from 22.3.2006. She was assigned seniority at Sr. No. 88. One Sh. Kamlesh son of Smt. Sundari Devi, Part Time Water Carrier, Government Primary Schoo, Bhaloo, Tehsil Chopal made a complaint against the petitioner that she had joined her duties on 11.8.1997 and not on 11.7.1997. The matter was looked into. She was served with a notice, to which she filed reply and consequently, she was reverted from the post of Whole Time Water Carrier to Part Time Water Carrier vide order 22.1.2011.

(2.) MR. Ramakant Sharma has strenuously argued that the petitioner has not concealed any facts at the time when she was appointed as Part Time Water Carrier. He then contended that the action of the respondents to revert the petitioner after more than five years is bad in law. He lastly contended that the petitioner has not been heard before the decision was taken to revert her.

(3.) I have heard the learned counsel for the parties and have perused the pleadings carefully.