POONAMLATA Vs. STATE OF UTTARAKHAND & OTHERS

JUDGEMENT

(1.) Appellant is the writ petitioner. The following relief was sought in the writ petition:

(2.) Facts of the case as pleaded are that on 27.05.2012, an Advertisement was issued by the Manager of the fourth respondent College, which is an aided Institution under the Uttarakhand School Education Act, for filling-up several posts, including the posts of Assistant Teacher (LT Grade) English with which we are concerned. Appellant applied for the same. Her application was processed. On culmination of selection, she secured 73.25% quality point marks and her name figured at the second place in the list. A call letter was issued to the appellant vide Annexure No. 2 dated 002013. She underwent the interview, which was held on 18.02013. She got the highest quality point marks among the interviewed candidates (87.73 quality point marks). Annexure No. 3 purports to be the select list.

(3.) A writ petition was filed by one Rajbir Singh being Writ Petition (S/S) No. 230 of 2013, wherein he challenged selection of Assistant Teacher (English). The same was allowed by Annexure No. 4 judgment dated 30.04.2013 rendered by the learned Single Judge and the selection of the appellant too was set aside by the learned Single Judge. Appellant filed a special appeal being Special Appeal No. 146 of 201 The same was allowed vide judgment dated 21.05.2013 and the writ petition was dismissed. Consequently, the select list, by legal implication, stood revived by the judgment of the Division Bench.