ABHA RANI Vs. STATE OF UTTARAKHAND AND OTHERS

JUDGEMENT

(1.) An advertisement was published on 17.02.2016 for filling up 653 posts of Assistant Teacher including Urdu Teacher in different Primary Schools in State of Uttarakhand. A subsequent notification was published on 04.03.2016 thereby increasing the number of vacancies from 653 to 1200. Petitioner applied for the post under OBC quota but could not get selection. Feeling aggrieved, petitioner approached this Court.

(2.) Heard Mr. Davesh Bishnoi, Advocate for the petitioner, and Mr. V.D. Bisen, Brief Holder for the State of Uttarakhand.

(3.) Petitioner was not appointed on the post of Assistant Teacher as she could not secured the required quality mark and she had not annexed the caste certificate as per the provisions of Government Order dated 26.02.2016. Petitioner secured 58.6049 quality point marks whereas the last selected candidate in OBC category secured 662917 quality point marks.