MRIDULA SHARMA Vs. DISTRICT JUDGE, CHAMPAWAT

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Petitioner is serving as Group-D employee in Judgeship at Champawat. She participated in a selection for promotion to a Group-C post in ministerial cadre held in the month of June, 2016. She was declared unsuccessful in the selection. Feeling aggrieved, petitioner has filed this writ petition in the year 2016, seeking the following reliefs:-

(3.) According to the petitioner, she scored 68 marks out of 100 in the said selection while the last selected candidate belonging to General Category scored 68.66 marks. Thus according to petitioner, her score was short by .66 marks only and there was no one else between her and last selected candidate.