KHIMI DEVI Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Heard.

(2.) By way of instant petition, petitioner has prayed for the grant of following reliefs:

(3.) The case of petitioner is that the Government of Himachal Pradesh has framed and notified a policy "Part Time Multi Task Worker Policy, 2020 (for short "Policy") for the appointment of Part Time Multi Task Workers in the Government schools of Himachal Pradesh under Higher and Elementary Education Department. As per Clause 7 (iv) of the Policy, 8 marks are allocated for candidates whose families have donated land for school.