LAWS(HPH)-2007-3-32

PARKASH CHAND Vs. STATE OF H.P.

Decided On March 26, 2007
PARKASH CHAND Appellant
V/S
STATE OF H.P. Respondents

JUDGEMENT

(1.) THE petitioner in this writ petition, has mainly sought the following relief:

(2.) WE have heard the learned counsel for the parties and have gone through the record.

(3.) THE respondent Smt. Meeran Devi was also a candidate for the post of Voluntary Teacher in Government Primary School, Simbal. She was interviewed along with other candidates including Parkash Chand petitioner herein, by the Selection Committee on 26-11-1991. This School also fell within the Primary Education Block, Baijnath. The interviews were school specific. Here again, respondent Meeran Devi could not get through, as such Parkash Chand son of Shri Bachittar Singh, was selected, against which respondent Smt. Meeran Devi had filed O.A. No. 816 of 1993, before the learned Tribunal, precisely on the ground that said Shri Parkash Chand was comparatively lower in academic as well as in the field of experience. Thus, she was discriminated and sought setting aside the selection of said Shri Parkash Chand as Voluntary Teacher.