SHALINI SINGH Vs. STATE OF UTTARAKHAND & OTHERS

JUDGEMENT

(1.) The petitioner belongs to Scheduled Caste community and had applied under the women (Scheduled Caste) category for the post of Assistant Teacher in primary school. According to the petitioner, though she has secured 63.25 marks, she has not been selected, whereas respondent no. 5 who has secured 53.83 marks has been selected in Scheduled Caste women category.

(2.) The petitioner has all the requisite qualifications including the qualification of Teachers Eligibility Test and B.Ed. qualification. According to the petitioner, this is her last chance to participate in the selection process as the special concession in the State of Uttarakhand for B.Ed. candidates will last till 31.03.2016 and thereafter she would not be able to participate in the selection process for the post of Assistant Teacher in Primary School and Senior Primary School.

(3.) The reason for rejecting the candidature of the petitioner is that she was not registered in a local employment exchange, which was one of the essential conditions. According to the petitioner, though she was registered with the employment exchange upto 31.12.2015, she could not get renewed the same and, therefore, her candidature has not been considered. Aggrieved, she has filed the present writ petition before this Court.