Jasvinder Kaur vs State Of H.P. And Others

Tarlok Singh Chauhan, J

The present writ petition has been preferred mainly with the following prayer:

“(i) That the respondents may kindly be directed to grant the appointment to the applicant as Shastri teacher w.e.f. due date i.e. from the year 2016, in the interest of justice.”

After arguing the matter for some time, learned counsel for the petitioner submits that the petitioner may be permitted to approach the respondent-competent authority by way of making a representation for claiming similar relief as claimed in the present writ petition and prays that such representation may be directed to be considered and decided by the competent authority, in terms of office order dated 06.07.2020, issued by the Deputy Director of Elementary Education, Una, District Una, H.P. within a time bound manner.

In view of the prayer made in the present writ petition and above submissions made on behalf of the petitioner, we dispose of the present writ petition with permission to the petitioner to make detailed representation before the competent authority for claiming similar relief, as claimed in the present writ petition, within a period of one week from today. On making such representation by the petitioner, the competent authority shall consider and decide the same, in light of the aforesaid office order dated 06.07.2020 and in accordance with law, within a period of three months thereafter.

With the aforesaid directions, the present writ petition stands disposed of, so also pending application(s), if any.