SHEELA DEVI Vs. STATE OF H.P.

JUDGEMENT

(1.) PETITIONER has assailed the appointment of respondent No. 6 to the post of part time water carrier made vide letter dated 4.5.2002. The material facts necessary for the adjudication of this petition are that the petitioner is a widow. She has three children. There are three Government Primary Schools, namely, Golcha, Bhont and Rangayan falling under Gram Panchayat Bhont. The village of the petitioner is at a distance of 2 minutes walk from Government Primary School, Golcha, 2 Kms. from Government Primary School, Rangayan and 3 Kms. from Government Primary School, Bhont. She made a representation to the Pradhan, Gram Panchayat, Bhont on 7.1.2002 seeking appointment to the post of part time water carrier in Government Primary School, Rangayan. However, respondent No. 6 was appointed on 4.5.2002 as part time water carrier in Government Primary School, Rangayan.

(2.) MR . P.P. Chauhan, learned Counsel for the petitioner has strenuously argued that the candidature of his client was required to be considered even if the appointment was to be made under Rule 12 of the Scheme notified on 27.7.2001. He then contended that his client is more needy vis -a -vis respondent No. 6.

(3.) WE have heard the learned Counsel for the parties and gone through the pleadings carefully.