RAJINI DEVI Vs. STATE OF H.P.

JUDGEMENT

(1.) By way of this petition, the petitioners have prayed for the following relief:-

(2.) Annexure A-1, i.e. the impugned office order reads as under:-

(3.) This Court is of the considered view, that as in terms of the language which has been used in Annexure A-1, Director of the Elementary Education had issued instructions to all Deputy Directors of Elementary Education as also Principal/Head Masters of Government Senior Secondary Schools and Government High Schools of the State of Himachal Pradesh to take necessary steps inconsonance with Annexure A-1, however, after issuing proper notice and after affording opportunity of being heard, the filing of the present petition was premature.