SHAILA JOSHI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) BY means of present writ petition, the petitioner has sought following reliefs: -.

(3.) ON 30 -09 -2010, the Director of 'School Education -respondent No. 2 issued an advertisement whereby applications were invited for the selection of Assistant Teacher, L.T. Grade for different posts to be filled up in Garhwal and Kumaon Region. The petitioner applied for the post of Assistant Teacher (L,T, Grade) (Physical Education) with first priority for Kumaon Region and second priority for Garhwal Region and also submitted her first opti on for general category and second option for woman category, The last date of sbmission of the application form was 05 -1l -2010.