ANITA DEVI Vs. STATE OF H.P.

JUDGEMENT

(1.) THE instant petition has been filed by the petitioners challenging the order of the learned H.P. State Administrative Tribunal, passed on 4.7.2005 in O.A. No.1876 of 2005, whereby the original application filed by the petitioners has been dismissed.

(2.) THE original application was filed by the petitioners to quash and set- aside the appointment of the respondents No.4 to 9 as Dais (midwives) being contrary to policy decision of the State Government and consider the petitioners for the appointment as Dais as per the decision of the Government dated 21.1.2000 ( Annexure P-7), letters dated 2.12.1998 and 21.6.1999, Annexures P-1 and P-2 respectively.

(3.) ACCORDING to Shri Ajay Sharma a perusal of these documents Annexures P-1 and P-7 clearly indicates and shows that the 45 posts of Dais for which approval was given were to be filled up from amongst those Dais who had been selected for and imparted training by the Government. He, therefore, contends that the respondents were bound to give appointment only to 45 Dais and could not have invited applications for filling up the posts of Dais from the open market. Therefore, the appointment of respondents No.4 to 9 is illegal and liable to set-aside