KALPANA RAWAT Vs. STATE OF UTTARAKHAND & OTHERS

JUDGEMENT

(1.) The selection process commenced on the basis of Annexure no.1 for filling up the post of Lecturer in Jai Kishan Inter College Roaddhar, Tehri Garhwal. Petitioner also participated in the selection process. The Selection Committee awarded the petitioner 101.95 marks. Respondent no.6 was awarded 104.76 marks and one Mr. Anirudh Bahuguna was awarded 99.22 marks. However, Mr. Anirudh Bahuguna is not in the reckoning now.

(2.) Respondent no.6 has obtained his B.Ed. degree in the year 2010 as per Annexure No.10. The respondent no.6 has been awarded 17 marks for experience. The date of interview was 16.06.2012.

(3.) Petitioner has sought clarifications under the Right to Information Act from the College. The College has informed the petitioner on 24.07.2012 that Mr. Manoj Kishore Pant was teaching Hindi and Sanskrit from 2001 to 2008. However, before 2001 he was not qualified/ eligible.