ALKA AGNIHOTRI Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The posts of Language Teachers in the respondent Department are filled up 37.5% by way of direct recruitment, 37.5% batch-wise basis and remaining 25% from J.B.T. Teachers category. Interviews for filling up the posts batch-wise basis were held on 2.2.2012. Petitioner was also interviewed. She was offered appointment on 9.2.2012. Pursuant to order dated 9.2.2012, petitioner joined on 17.2.2012. One Ms. Anu Mahajan approached this Court by way of CWP No.3608/2012. Case of Anu Mahajan was that prescription of age limit was contrary to law. In CWP No. 3608/2012 the Division Bench of this Court passed the following order on 13.8.2012:

(2.) Ms. Anu Mahan was appointed pursuant to the directions issued by this Court in CWP No. 3608/2012. In sequel to order dated 13.8.2012 passed in CWP No. 3608/2012, petitioner was served with a notice on 10.9.2012. Petitioner filed reply to the same on 14.9.2012. In the meantime, petitioner filed CWP No.8085/2012. The same was disposed of by this Court on 24.9.2012. Operative portion of judgment dated 24.9.2012 reads as under:

(3.) However, the fact of the matter is that judgment was rendered by this Court on 24.9.2012, the services of the petitioner had already been terminated on 20.9.2012 and the petitioner was served with the order on 26.9.2012. Petitioner has not been permitted to join her duties as per order dated 28.9.2012 vide Annexure P-16. Petitioner has also made representation for the redressal of her grievance on 3.10.2012. It is in these circumstances the petitioner has filed the present petition assailing office order dated 20.9.2012 whereby services of the petitioner have been terminated. Petitioner has also prayed for quashing of orders dated 10.9.2012 and 28.9.2012.