GANESHA DEVI Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) By way of this petition, the petitioner has, inter alia, prayed for the following reliefs:-

(2.) Brief facts necessary for the adjudication of this petition are that in a process that was initiated by the Department to fill up the post of Aaganwari Worker in Aaganwari Centre Bharsar, District Chamba, the petitioner and the private respondent participated in the said process. The process was initiated in the year 2007. The petitioner was successful in the process and was offered appointment.

(3.) To cut the controversy short, the appointment of the petitioner was assailed by the private respondent, which culminated into passing of impugned order Annexure P-2 by the Appellate Authority, which is dtd. 25/10/2013.