CHANCHAL BALA Vs. STATE OF UTTARAKHAND AND OTHERS

JUDGEMENT

(1.) Appellant is the writ petitioner. She challenged order dated 15.06.2015. By the said order, the candidature and selection of the appellant to be appointed as Senior Advocate (Female) in matters relating to sexual harassment cases against children and female was cancelled and fresh names were to be called from the District Legal Services Authority. The appellant was also at liberty to apply afresh for the same. The facts as we perceive appear to be that a panel was called from the District Legal Services Authority, Udham Singh Nagar for selection of Senior Advocate (Female) for advice and conducting cases in the cases concerned. The only name recommended was that of the appellant. Appellant was informed that she was selected, but there was a complaint and no appointment order was issued. The writ petition filed by the appellant [Writ Petition No. 2593 of 2014 (M/S)] was dismissed by order dated 13.11.2014. Special Appeal No. 652 of 2014 was disposed of, wherein the following order was passed:

(2.) Thereafter a decision was taken that since the sole name of the appellant was received, fresh panel was called for where the appellant can also apply and, consequently, appellant's candidature was rejected. The learned Single Judge has dismissed the writ petition. The Court took the view that since sole name of the appellant was forwarded and on the principle of equity as well fresh panel was called for.

(3.) We heard the learned counsel for the appellant and the learned Standing Counsel.