REZY JAIN Vs. CANTONMENT BOARD

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) By means of this writ petition, petitioner has sought indulgence of this Court for challenging the order dtd. 2/7/2021 passed by the respondent-Board by which the representation of petitioner has been rejected only on the ground of delay and laches, and with a further prayer to issue a writ in the nature of mandamus directing the respondents to issue appointment letter in favour of petitioner pursuant to her selection in the process held on 31/3/2011.

(3.) It is contended by learned counsel for the petitioner that the respondent-Cantonment Board started the process for supplying three vacancies on the post of Assistant Teacher, Primary School by issuing the advertisement on 24/6/2010. Petitioner, being eligible, offered her candidature for the said post. The written examination was conducted on 15/3/2011 wherein petitioner scored 78 out of 100 marks, and she was on the top of select/merit list.