POOJA PANT Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) THE controversy is akin, raised by the same petitioner, hence both these petitions are taken up together for adjudication.

(2.) MS . Pooja Pant is a Post Graduate in English subject. So, she responded to the advertisement for the appointment on the post of Lecturer in the following grantin -aid schools. Such schools are as under:

(3.) THE applicants were short -listed and, admittedly, Ms. Pooja Pant was one of them. At this juncture, it is pertinent to make it clear that there was no written test to be conducted for such post under the regulations framed by the Uttarakhand School Education Board and the merits of the candidates had to be evaluated, inter alia, on the basis of sundry factors including the percentage of marks secured at different levels right from high school to the post graduation and even upward. That apart, the teaching experience (if any) had also to credit score. All these markings were of maximum 175, besides the marking of interview to the maximum of 25.