BIMLA DEVI Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Leave granted.

(2.) Applications were invited from eligible candidates, by the Himachal Pradesh Public Service Commission for filling up one post of Instructor (Dress Making). The essential qualification prescribed for the post was as follows: Qualification Essential:

(3.) Out of the 60 applications received, 14 candidates including the appellant and the fourth respondent were found eligible and called for interview on 31.5.1999. The Himachal Pardesh Sub-ordinate Services Selection Board (third respondent) held the interviews and selected the fourth respondent for the post in pursuance of which she was appointed on 8.7.1999.