ANJALI VERMA Vs. HIMACHAL PRADESH UNIVERSITY

JUDGEMENT

(1.) Record demonstrates that private respondent was duly served before the learned erstwhile Tribunal, but despite service, as no one has appeared on her behalf, accordingly, she is proceeded against exparte.

(2.) By way of this petition, the petitioner has assailed order dated 21st November, 2018 (Annexure A5), vide which, the petitioner who was serving as Warden in Giriganga Girls Hostel, was relieved of the said duty and private respondent No.4, was appointed as such against her.

(3.) The case of the petitioner is that she is serving as Assistant Professor in the department of History with the respondentUniversity. RespondentUniversity has issued Notification dated 15.10.1997, based on Resolution No.31, which was so passed by the Executive Council of the respondentUniversity on 04.10.1997, relevant portion of which reads as under: