DOLLY DEVI Vs. STATE OF H.P.

JUDGEMENT

(1.) THIS is a writ petition filed by the petitioner under Article 226/227 of the Constitution of India, for setting aside the judgment dated 6.8.2004 passed by the H.P. State Administrative Tribunal, hereinafter to be referred as ˜the Tribunal.

(2.) BRIEFLY stated, the facts of the case are that respondent No. 7 filed an application under Section 19 of the Administrative Tribunal Act, 1985. She has challenged the appointment of Dolly Devi, respondent No. 7 before the Tribunal and the petitioner in this case, on the ground that she had wrongly been given weightage being a graduate whereas on the last date of submission of application for the post of ˜Gram Vidya Upasak, she was not graduate and, therefore, her appointment was liable to be quashed and accordingly, respondent No. 7 prayed that she be appointed against the said post.

(3.) RESPONDENT No. 7 Dolly Devi before Tribunal and petitioner before us, had also taken the plea that Chander Rekha, present respondent No. 7 had concealed the material fact in regard to marriage and, therefore, she was not entitled to get 10 marks meant for the residents of Local Panchayat.