RASHMITA DUBEY Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) With the consent of Learned Counsel for the parties, the matter is heard finally.

(2.) The grievance of the Petitioner in the present writ petition is non-granting of permission to the Petitioner to participate in the entrance examination of M.Ed. Biennial course. The Rule framed in this regard has been enclosed alongwith this writ petition as Annexure P/2. As per Clause-7 of the said Rules, online applications were to be made within 25.03.2017 to 30.04.2017 and a hard copy in this regard was to be obtained and to be placed before the institutional head where the candidate was working. Thereafter, the institutional head had to forward the application by 08.05.2017 to the District Education Officer. In the instant case, admittedly, the online application and the hard copies were all filled and obtained by the Petitioner within the time limited stipulated as per Rules. However, the institutional head i.e. Respondent No.4, the Principal of the school where the Petitioner was teaching did not forward the same on account of which the Petitioner has not been given the call letter for participating in the enterence examination.

(3.) In the present case, notice was issued on 02.06.2017. Today, reply of the State Government has been filed and the State Government opposes the petition only on the ground that Respondent No.4-Principal has for justified reasons not forwarded the application of the Petitioner for participating in the entrance examination of M.Ed. Biennial course. Respondent No.4 states that because, at her present place of posting, the Petitioner is the only teacher for the mathematics subject, therefore, her application was not forwarded.