GEETANJALI NEGI Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Notice. Mr. Rajan Kahol, learned Additional Advocate General, appears and waives service of notice on behalf of the respondents.

(2.) With the consent of the parties, the instant writ petition is taken up for disposal, at this stage, in view of the peculiar facts ad the order intended to be passed herein below.

(3.) The petitioner, initially appointed as Trained Graduate Teacher (Medical) has filed the instant writ petition with the following prayer(s):-