STOREY, JIWANOO COLONY Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) PETITIONER is now restricting her relief. She is pressing prayer No.1 only and that too with regard to her continuation in service, on contract basis, in terms of letter dated 23rd April, 2011 (Annexure P -3). It is the grievance of the petitioner that after 30th June, 2011, no work has been allotted to her. She was appointed as a Coordinator (Gender) in the State Support Centre, under the Panchayat Mahila Evam Yuva Shakti Abhiyan, a Project sponsored by the Ministry of Panchayati Raj, Government of India. Selection and appointment of the petitioner is in accordance with the rules, is not in dispute. The fact that the petitioner has successfully discharged her duties also cannot be disputed.

(2.) STATE has field reply, opposing the petition, solely on the ground that the amount disbursed by Union of India (respondent No.4) stands fully utilized and since there are no funds available in the salary component under the Scheme, period of engagement cannot be extended.

(3.) QUITE apparently, Union of India is ready to reimburse the amounts towards the expenditure incurred by the State Government for deployment of staff on contractual basis at the State Support Centre.