RATU DEVI Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) PETITIONER has prayed mainly for the following reliefs: -

(2.) IT is not in dispute that private respondent Smt. Kanta Devi was appointed as a part time Water Carrier in Government Primary School, Karshouli, P.O. and Tehsil Thunag, District Mandi, H.P., on 2.6.2007. Her appointment undisputedly was in terms of Clause 12 of the Scheme/Policy framed by the State, which reads as under: -

(3.) MR . R.K. Sharma, learned Senior Counsel has invited my attention to the medical certificates (Annexure P -9 and P -10), from which it is evidently clear that percentage of disability stands interpolated. Noticeably, State has filed its affidavit disclosing that on the basis of such certificates, F.I.R. No. 116 of 2011 dated 1.11.2009 stands registered at Police Station, Gohar, under the provisions of Sections 420, 467, 468, 471 and 120 of the Indian Penal Code against the private respondent as also her husband.