NEELAM PANDEY Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard Learned Counsel for the parties.

(2.) Present petition has been filed by the petitioner for quashing the order-dated 17.05.2008 passed by Additional Director of Education, Kumaon Mandal, Nainital. Further prayer has been made for a direction to the respondents to appoint the petitioner on the post of Assistant Teacher L.T. Grade (Hindi).

(3.) Facts in brief are that petitioner passed her Bachelor of Education (Service Modular) degree from the Lucknow University in the year 1995-96. On 07.08.2006, Director School Education, Uttarakhand issued an advertisement in the daily newspaper "Amar Ujala" for the appointment on the post of Assistant Teacher L.T. Grade (Hindi). In pursuance of the advertisement-dated 07.08.2006, petitioner submitted her application. Her application was scrutinized and she was awarded 86.73 quality point marks. The result was declared on 07.08.2007 and petitioner was declared successful, as quality point marks obtained by her were more than those women candidates, who obtained 80.55 quality point marks, was last in merit and was declared successful. The petitioner was placed at serial no. 17 in the select list,who were put in the list of provisional candidates. On asking, the petitioner was informed by the Additional Director Kumaon Mandal, Nainital that B. Ed. (Service Modular) degree has been placed in the provisional list. On 17.05.2008, the Additional Director Kumaon Mandal, Nainital wrote to the petitioner that B. Ed. (Service Modular) degree is not recognized by the N.C.T.E., therefore it would not be possible to give appointment to the petitioner. Aggrieved by the said order, present writ petition has been filed.