JAMNA Vs. STATE OF H.P.

JUDGEMENT

(1.) Feeling aggrieved against the judgment passed by learned Single Judge in CWP No.2303 of 2016, dated 10.05.2016, whereby merit-list for the post of Part Time Water Carrier in Government Senior Secondary School, Namhol, District Bilaspur, H.P, was ordered to be re-drawn after setting aside the appointment of respondent No.5, the writ petitioner has preferred this appeal. Parties are being referred to hereinafter as they were in the writ petition.

(2.) Xxx xxx xxx

(3.) Respondent No.5 filed her reply to the writ petition controverting the allegations levelled in the writ petition:-