RAVINDRA Vs. STATE OF H.P.

JUDGEMENT

(1.) THE Deputy Director, Elementary Education, Chamba, District Chamba, H.P. will stand impleaded as additional 7th respondent. The petitioner has approached this Court with certain grievances regarding the appointment of 6th respondent as cook -cum -helper. According to the petitioner, the same is made in violation of the guidelines issued by the Director, Elementary Education. All these aspects, the petitioner may point out before the Deputy Director, Elementary Education Chamba within six weeks from today, in which case the matter will be looked into by the said Deputy Director after affording an opportunity for hearing to the petitioner, respondents No. 3 to 6 and appropriate orders in the matter will be passed within another two months. With the above observations, the writ petition is disposed of, so also the pending application (s), if any.