RENU BALA Vs. STATE OF H.P.

JUDGEMENT

(1.) PETITIONER is aggrieved from the order dated 13.10.2004, passed in Original Application (OA) No. 3567 of 2003. By means of impugned order appointment of the petitioner as Primary Assistant Teacher, in Government Primary School, Parwadi under Gram Panchayat Shilly, Banjar, District Kullu, was quashed and set aside. Petitioner was arrayed as respondent No. 6 in this OA and order impugned before the Tribunal was Annexure A 6.

(2.) FACTS set out by respondent No. 6 before the Tribunal were, that petitioner was not a resident of the Gram Panchayat where the school in question was situate and thus her selection was contrary to the Scheme for recruiting such teachers formulated by the State of H.P. Further case set out by respondent No. 6 was that petitioner is residing with her father at Kalka, where he was a registered voter and was having his ration card also. On these grounds, she had challenged the petitioner's selection.

(3.) AFTER hearing the parties, the impugned order was passed. Hence this petition.