POOJA DEVI Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) THE following CWPs have been wrongly connected/tagged with these petitions. These petitions pertain to appointment to the post of Anganwadi Workers/PAT. These are de -linked and are directed to be listed in due course:

(2.) SINCE common questions of law and facts are involved in these petitions, the same are taken up together for hearing to decide the preliminary issue whether the present petitions are maintainable or not against the State of Himachal Pradesh.

(3.) THE post of Lecturer (Political Science) was advertised in the daily Edition of "Divya Himachal" by respondent No. 6 to be filled in the Government Senior Secondary/School, Kujji, Tehsil Pachhad, District Sirmaur, Himachal Pradesh. The applications were invited upto 15.9.2007. The date fixed for interview was 20.9.2007. The petitioner submitted application and was interviewed on the date fixed. The appointment letter was issued to the petitioner for the post of Lecturer (Political Science) by the Parent Teacher Association on 21.9.2009. She joined her duties on 22.9.2007. Thereafter on the basis of the recommendations made by the Committee, the inquiry was held against the appointment of the petitioner. The Committee submitted the report to the Parent Teacher Association dated 22.9.2008. The petitioner had, inter alia, prayed for quashing the report submitted by thePage 142 Special Secretary to the State of Himachal Pradesh dated 7.3.2008 and also for quashing notification dated 27.5.2008 whereby the Committees were constituted to look into the manner in which the petitioner and similarly situate persons were appointed. The petitioner has also assailed the inquiry report dated 22.9.2008. She has also sought direction to respondents No. 1 to 4 to release the grant -in -aid.