LAWS(HPH)-2013-1-84

RAMILA KUMARI Vs. STATE OF HIMACHAL PRADESH

Decided On January 09, 2013
Ramila Kumari Appellant
V/S
STATE OF HIMACHAL PRADESH Respondents

JUDGEMENT

(1.) AS per para -7 of the Part Time Water Carriers in the Schools of Education Department (Elementary & Higher Education Departments) Scheme, in the interview for the Part Time Water Carrier 10 marks are to be awarded to the candidate, if the distance from the school is upto 1.5 kilometers. If the distance is more than 1.5 kilometers from the school then only 8 marks are to be awarded. If there is distance upto 3 kilometers from school then 6 marks are to be awarded. If the distance is 5 K.M. or more only 2 marks are to be awarded. On 27.9.2012, we have passed the following order: -

(2.) WE direct both these officials to file an affidavit in this Court stating whether the distance is given by road and whether there is any short path available from the house of private respondent to the school in question or not. If there is a shorter path even if it is a foot path, it shall be measured and the measurement will be given in the affidavit. Both these officials shall also explain in the affidavit why they have not clearly stated whether the distance is given by road or by foot path and why they have given totally vague certificate. They are directed to submit the report with regard to the shortest distance available after visiting the spot personally.