PRAVEEN KUMARI Vs. STATE OF UTTARAKHAND AND OTHERS

JUDGEMENT

(1.) BY means of this petition the petitioner has sought the following relief :-

(2.) BRIEFLY stated, the facts of the case are that respondent No.2 vide its adver­tisement dated 27.12.2005, published in a daily Newspaper, invited applications for B.T.C. training from the eligible candi­dates. The petitioner, pursuant to the ad­vertisement, submitted her application in the manner as laid down in the advertise­ment. The entrance examination was held on 23.8.2009. The respondent No.3 de­clared the result on the basis of marks obtained by the candidates in written test, quality points marks, teaching experience, etc. In the merit list the petitioner, ob­tained 108.84 total marks and she was shown at serial number 48 in the merit list. Thereafter the petitioner was called for counseling scheduled to be held on 08-12-2009 in the training institute at Rudrapur, District U.S. Nagar. The petitioner also at­tached certificate of teaching experience duly signed.by the authorities concerned in the prescribed format. Later on the petitioner came to know that the respond­ent No.3 has selected the candidates who have obtained less marks thai, the petitioner in the final select list, which is ille­gal, arbitrary, discriminatory and in vio­lation of Article 14 of the Constitution of India.

(3.) I have heard Mr. B.D. Upadhyay, learned counsel for the petitioner and Mr. N.P. Shah, learned Standing Counsel for the respondents.