HEM LATA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) This writ petition is preferred by the petitioner, assailing order dtd. 11/4/2023 of the Director of Elementary Education-cum-2nd Appellate Authority, Shimla, H.P. confirming order dtd. 2/3/2023, passed by the First Appellate Authority-cum- Additional District Magistrate, Solan, District Solan, H.P. on 31/1/2023.

(2.) The 8th respondent had initiated proceedings before the First Appellate Authority, challenging the appointment of the petitioner herein as Part Time Multi Task Worker.

(3.) The 8th respondent contended that she was a widow and she was entitled for 8 marks as per Part Time Multi Task Worker Policy, 2020; that she was otherwise qualified to get appointed to the said post; but 8 marks due to her, on account of her being a widow, were denied and the petitioner was appointed to the said post. She also contended that she submitted the death certificate of her husband alongwith copy of the Parivar Register well in time before the Selection Committee, but on the ground that she did not produce the certificate issued by the Competent Authority that she is a widow, she was denied the said marks and the petitioner was appointed in her place.