BEASA THAKUR Vs. STATE OF H.P.

JUDGEMENT

(1.) The present appeal has been preferred against the impugned judgment dtd. 5/1/2026, passed by the learned Single Judge in CWP No.18858 of 2025, titled Beasa Thakur Vs. State of HP and Ors., whereby the writ petition preferred by the present appellant seeking sessional re-employment for the ongoing Academic Session 2025-26, in terms of Notification dtd. 27/8/2025 (Annexure P-1), on account of the appellant having attained the age of superannuation on 30/11/2025, has been denied.

(2.) Brief facts giving rise to the present appeal are that the appellant was working on the post of Head Craft Mistress. In terms of the reply filed to the writ petition, specifically para 5 of the preliminary submissions, the post of Head Craft Mistress functions as a Group Instructor in Industrial Training Institutes, where post of Group Instructors was not originally created.

(3.) Other than the aforesaid, from a perusal of preliminary submission No.7 in the reply filed on behalf of respondents, it is apparent that for the post of Head Craft Mistress the feeder post is that of a Junior Tailoring Mistress (JTM). Post of Junior Tailoring Mistress presently is a dying cadre. A Junior Tailoring Mistress performs instructional duties in a sharp contrast to the post of Head Craft Mistress, which carries distinct supervisory responsibility.