MEENA Vs. STATE OF H.P.

JUDGEMENT

(1.) THE order disposes of two I original applications (O.A). No. 693 of 2004 and O.A. No 1602 of 2002) as the I points of law and facts involved therein are similar. The facts in brief are taken from Original Application No. 693 of 2002. O.A. 693 of 2002:

(2.) SMT . Meena widow of Sh. Babu Ram has assailed the selection of Smt. I Krishna Devi, respondent No.4, as a part time Water Carrier in Govt. Primary I School, Sauri Gujran and claimed the following reliefs: - "1. That the impugned order Annexure P -1 may kindly be quashed.

(3.) THAT the respondents may be directed to give preference to the applicant for appointment of Water carrier in Government Primary School, Sauri Gujan taking into consideration her circumstances. 4 Any other order as may deem fit and proper may kindly be issued.