SUMAN KUMARI Vs. STATE OF H.P.

JUDGEMENT

(1.) PETITIONER has mainly prayed for the following relief: -

(2.) IT is the case of the petitioner that she undertook selection process for the post of Clerk/Computer Data Entry Operator, to be appointed on contract basis, by respondent No. 3. She was duly selected and in the merit list placed at Sr. No. 1. In the year 2012 the Director of Technical Education, Vocational and Industrial Training, Himachal Pradesh, Sundernagar, District Mandi, H.P. (respondent No. 2) also accorded approval for engagement of all the selected candidates. It is her grievance that despite the same, no letter of appointment was issued to her.

(3.) ON first brush, there appears to be merit in the petitioner's submission, but when we examine the response filed by respondent No. 3, we find that petition only merits rejection. In fact, we are of the considered view that petitioner has mislead this Court and concealed relevant information.