KUMARI SUNITA RAWAT Vs. PUBLIC SERVICE COMMISSION

JUDGEMENT

(1.) The petitioner before this Court had filed this writ petition claiming to be a dependent of freedom fighter and in that capacity sought employment in Government service on the post of Lecturer (Hindi), which was reserved for the dependent of freedom fighter.

(2.) It is an admitted fact that respondent no. 3 was selected for the said post but due to the interim order dtd. 14/6/2011 passed by this Court in the present writ petition, the appointment of respondent no. 3 was stayed.

(3.) Meanwhile, this matter came up for final hearing before a Coordinate Bench of this Court and the Coordinate Bench of this Court vide order dtd. 9/5/2018 dismissed the writ petition of the petitioner with the following order:-