Nandika Sharma vs State of H.P. and Others

Kurian Joseph, C.J.—The writ petition is filed with the following prayers:

(i) That the Respondents may be directed to reengage the Petitioner as a Language Teacher under PTA preferably against the vacant post in GSSS Gadiara vide Annexure P-9 or in any other adjoining school forthwith.

(ii) That the Respondents may be directed to give salary to the Petitioner from the date of her reengagement as per the Grant in Aid to PTA Rules 2006 forthwith.

(iii) That the termination of the Petitioner dated 22.12.2007 while retaining other similarly qualified LT''s, under PTA being discriminatory, may kindly be quashed and set aside forthwith.

(iv) That in continuation of (iii) above, the Respondents may be directed to reinstate the Petitioner with past seniority and salary etc. forthwith.

Despite granting last chance for filing reply, there is no reply as yet. It is pointed out that as per Annexure P-8, the Petitioner is now qualified. It is also submitted that there is a vacancy, as can be seen from Annexure P-9. The writ petition is hence disposed of directing the 5th Respondent to take appropriate action on Annexure P-10 in accordance with law taking into consideration Annexures P-8 and P-9 within a period of one month from the date of production of a copy of this judgment along with a copy of the writ petition by the Petitioner before the 5th Respondent. In case the vacancy at Government Senior Secondary School, Gadiara has not been filled in as on today, further proceedings in that regard will be deferred till such time.

The writ petition is disposed of, so also the pending applications, if any.