NIGMA DEVI Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Present petition has been filed seeking direction to the respondents to pay compensation to the tune of Rs.15,00,000.00 or reasonable compensation as deemed fit by the Court in the interest of justice, on account of debarring the petitioner from appointment and joining service as Language Teacher in Education Department of Government of Himachal Pradesh, despite the fact that she was having academic/educational qualification prescribed under Recruitment and Promotion Rules for the said purpose.

(2.) Petitioner, during the year 1989 passed 'Hindi Shikshan Parangat' from Kendriya Hindi Shikshan Mandal, Agra, examination whereof was conducted by Kendriya Hindi Mandal, Agra. Thereafter, petitioner, from Himachal Pradesh University, completed Prabhakar and Graduation as prescribed for Prabhakar passed candidate, with Hindi as elective subject and English and History as main subjects.

(3.) Petitioner, after passing 'Hindi Shikshan Parangat' enrolled her with Employment Exchange, Palampur and on acquiring qualification BA and Prabhakar, endorsement to that effect was also made in the Registration of petitioner in Employment Exchange.