RENU GUPTA Vs. STATE OF HARYANA AND ORS.

JUDGEMENT

(1.) Short reply on behalf of respondent no. 2, filed today in Court, is ordered to be taken on record. A copy thereof has been supplied to the counsel for the petitioner.

(2.) Through the present petition, the petitioner seeks consideration of her candidature for appointment as as Post Graduate Teacher (PGT), Mathematics.

(3.) On scrutiny of the record of the case and after hearing counsel for the parties, the relevant facts, which have been culled out by me, are that through advertisement dated 07.06.2012, amongst others, posts of PGT Mathematics were advertised to be filled up. The relevant academic qualifications, as prescribed, were as under :-