MUSHARRAF JAHAN Vs. STATE AND ORS.

JUDGEMENT

(1.) PRESENT petition is filed assailing the order dated 22.10.2007, Annexure No. 10 to the writ petition, passed by the Additional District Inspector of Schools (Basic) Dehradun.

(2.) UNDISPUTEDLY , vide Advertisement dated 19.09.2004, applications were invited for the post of Assistant Teacher (Urdu) from those who on 01.07.2001 were in the age group of 18 years to 35 years and were having Graduation Degree or Equivalent thereto alongwith Urdu subject and were also having B.T.C. Certificate and were having Moallim -E -Urdu prior to 11.08.1997, thereafter, vide corrigendum, maximum age was increased from 35 years to 50 years. Petitioner applied within time alongwith all requisite documents and was declared successful and an appointment letter was also issued in favour of the petitioner on 14.12.2004. Petitioner gave her joining in Primary School, Rampur Khurd, Sahaspur, District Dehradun.

(3.) I have heard Mr. Ramji Srivastava, learned counsel appearing for the petitioner and Mr. A.K. Joshi, Addl. C.S.C. appearing for the State/respondents and have carefully perused the record.