MEENA VAIDYA Vs. STATE OF H.P.

JUDGEMENT

(1.) THE writ petition is filed with the following prayers: -

(2.) ALTHOUGH inquiry report is not available on record yet, admittedly she was ordered to be removed from service. Against the said order she preferred OA No. 351/05 in the erstwhile H.P. State Administrative Tribunal. The same was disposed of vide order Annexure A -7 directing thereby the Principal Secretary (Education) to the Government of Himachal Pradesh to treat the application as representation and decide the same within four weeks, after affording an opportunity of being heard to the petitioner. This has led in passing the order Annexure A -8 dated 16.5.2005 by the Principal Secretary (Education), the 1st respondent. The operative part of this order reads as follows: -

(3.) THOUGH the grievance is qua direction (b) in the impugned order Annexure P -8 also that the same has not been complied with by the said respondent, however, now seems to be ventilated because admittedly she was reinstated in service in the years 2007.