NAVABHA JOSHI Vs. ANAND SWAROOP AND ANOTHER

JUDGEMENT

(1.) The petitioner has filed the Writ Petition No. 664 (S/B) of 2018, Km. Navabha Joshi Vs. Uttarakhand Public Service Commission and others, before the Division Bench of this Court praying for that the post graduate decree of Chemistry, which the petitioner has, may be treated as to be equivalent qualification and treat her eligible for the purposes of participating in the process of selection. The petitioner has questioned the action of Uttarakhand Public Service Commission, rejecting the candidature of the petitioner for participating in the interview which was scheduled to be held on 26th and 27th Dec., 2018 for the post of Assistant Professor.

(2.) The grounds taken by the petitioner in the writ petition was that there were other such candidates, having the same qualification like the petitioner without the specialization from the recognized University, who have been permitted to appear in the interview, whereas, the petitioner has been discriminated and have not been permitted to participate in the selection.

(3.) Based on the said premise, the Division Bench of this Court had passed for following order :-