ANJALI MISHRA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The brief facts, which are the subject matter of consideration, in the present writ petition are, that respondent No. 4, i.e. the Agency conducting the selection process and had issued an advertisement on 23/2/2014, thereby advertising the posts, to be filled-in for the post of Assistant Teacher L.T. Grade in the pay-scale of Rs.9300.0034800, carrying a grade-pay of Rs.4600.00.

(2.) In pursuance to the advertisement thus issued, the petitioner claims to have extended her candidature, having found herself to be suitable as per the conditions of the advertisement and she had participated in the selection process and was considered, as against the post, which was made available for Assistant Teacher L.T. Grade (Arts).

(3.) After scrutinisation of her testimonials, she was issued with an Admit Card, and allotted with a Roll No. 590707222, and the consequential examinations, in pursuance to which the written examination was conducted; by way of an objective types of question papers, she participated in the process, which was held on 29/3/2015.