STATE OF HIMACHAL PRADESH Vs. REETA DEVI

JUDGEMENT

(1.) By way of instant petition, the petitioners have assailed the order dtd. 23/5/2017 passed by the State Administrative Tribunal (for short, Tribunal") in O.A. No. 3431 of 2016.

(2.) Respondent herein preferred O.A. No. 3431 of 2016, before the Tribunal praying inter-alia for following reliefs: -

(3.) The above noted reliefs were sought on the premise that the respondent herein was appointed as Physical Education Trainer in Government Senior Secondary School, Mohari, Tehsil Theog, District Shimla, H.P., by the School Management Committee on 5/5/2012. It was averred that services of the respondent were orally terminated by the school and she was not being allowed to continue as PET despite availability of vacancy. As per respondent, in the year 2013, she had filed a Writ Petition before this Court challenging her termination and the said petition was disposed of with a direction to the petitioners to consider her case sympathetically.