ANITA SHARMA Vs. STATE OF UTTARAKHAND AND OTHERS

JUDGEMENT

(1.) Briefly stated, the facts of the present case are as follows:

(2.) The case of the petitioner is that she did not receive the letter dated 01.12.2012, whereby she was allotted a school and came to know about this fact for the first time only after receipt of the impugned order dated 26.06.2013, whereby her services were terminated.

(3.) It is worthwhile to mention here that the selection process commenced in the year 2011 and it was well within the knowledge of the petitioner that she has been selected in the said selection. The impugned order itself was passed on 26.06.2013. Now after a period of approximately three years, the petitioner has challenged the said order by invoking the writ jurisdiction of this Court.