LAWS(UTN)-2017-1-100

LATA GAUTAM Vs. STATE OF UTTARAKHAND & OTHERS

Decided On January 11, 2017
Lata Gautam Appellant
V/S
State of Uttarakhand and others Respondents

JUDGEMENT

(1.) The petitioner was one of the candidates for the post of Lecturer (History) in General Branch. Admittedly the petitioner and respondent No. 4 participated in the said selection process under the Scheduled Caste category.

(2.) The case of the petitioner before this Court is that respondent No. 4 Sumita Singh had applied for the posts of Lecturer (History) General Branch, Lecturer (History) Woman Branch and Lecturer (English) General Branch. Initially respondent No. 4 was selected in all the three posts (referred above) and subsequently, she has opted for the post of Lecturer (English) for which recommendation has been made and as of now she has joined on such post on 20.07.2016 in Government Girls Inter College, Khurpatal, Nainital.

(3.) The case of the petitioner now is that on records respondent No. 4 has also been shown as selected for the post of Lecturer (History) in Woman Branch in the Scheduled Caste category whereas that post was liable to be shown as vacant and the petitioner, being No. 1 in the waiting list, was liable to be recommended for appointment.