GEETA RANI Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petition herein, under Article 226 of Constitution of India is for issuance of a writ in the nature of mandamus directing the respondents to consider the candidature of the petitioner for selection and appointment on the contractual post of Block Resource Coordinator in Public Health Engineering Department, Haryana, being eligible in view of advertisement dtd. 17/6/2021 (Annexure P-1).

(2.) Learned counsel for the petitioner submits that pursuant to advertisement dtd. 17/6/2021 (Annexure P-1) issued by respondent No.3 i.e. Office of Public Health Engineering Department, Government of Haryana, Panchkula, the petitioner being eligible had applied for the contractual post of Block Resource Coordinator. Learned counsel further submits that the petitioner is graduate (B. Tech. in Computer Science) having two years' experience with the respondent-department as 'Saksham Yuva' and hence, fulfills the requirement of post in question, as advertised. But yet, her candidature has been rejected on the ground that the post requires graduation in Arts and not in any other stream of commerce, Science or technology. Hence, the present petition.

(3.) Learned State counsel, on service of advance notice, joins proceedings and opposes the issuance of notice of motion.