NAGO DEVI Vs. STATE OF H.P.

JUDGEMENT

(1.) THE petitioner has approached this Court aggrieved by the withdrawal of the regularization on the ground that the petitioner did not possess the required educational qualification. In several cases, we have held that after having continued for long on daily wages on the same post and thereafter being regularized, qualification of pass in 5th standard need not be insisted, following the guidelines issued by the Apex Court. Therefore, this writ petition is disposed of quashing the impugned order with a direction to the Government to invoke the relaxation clause in the case of the petitioner also. The writ petition is disposed of, so also the pending applications, if any.