VEENA DEVI W/O LATE SHRI SUKHPAL SINGH R/O VILLAGE BALLI P O BAIRI TEHSIL BARSAR DISTRICT HAMIRPUR H P Vs. STATE OF HIMACHAL PRADESH THROUGH SECRETARY PRIMARY EDUCATION TO THE GOVERNMENT OF HIMACHAL PRADESH SHIMLA

JUDGEMENT

(1.) BOTH, the petitioner as well as the private respondent are widows who had applied for the post of part time water carrier in Government Primary School, Bairi, District Hamirpur on compassionate basis.

(2.) EARLIER the present petitioner Veena Devi had been appointed and her selection was challenged by Smt. Neelam. This selection was set-aside only on the ground that the authority empowered to make compassionate appointment i.e. office of the Chief Minister had not taken into consideration the comparative merit of the two applicants. The following directions were issued:-

(3.) THE main grievance of Shri Ajay Sharma, Advocate, is that pursuant to the directions issued by this Court the Government should have taken a decision and since the personal hearing was given by the Principal Secretary (Education) the decision should have been taken by the Principal Secretary (Education) and not by the Principal Secretary to the Chief Minister.