SARABJEET KAUR Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petition has been filed inter alia seeking a writ of mandamus directing the respondents to consider the petitioner's appointment to the post of Post Graduate Teacher (PGT) Punjabi against advertisement 4/2015, dtd. 28/6/2015.

(2.) Facts of the case in brief are, respondent no.2/Haryana Staff Selection Commission issued the aforementioned advertisement inviting applications for various posts, including 179 posts of PGT Punjabi, out of which eighty were under the unreserved/General category. The petitioner applied for the same as a General category candidate and cleared the written examination held on 3/3/2016. She was called for scrutiny mof documents on 6/12/2016, vide notice dtd. 30/11/2016. Subsequently, another notice dtd. 22/12/2016 was issued, whereby eligible candidates equal to twice the number of advertised posts were called for interview. The petitioner could not appear for scrutiny of documents and was, accordingly, not shortlisted for interview. The final selection result was announced on 23/2/2017.

(3.) In this factual background, learned counsel for the petitioner contended, once the petitioner has already been appointed on the post vide office order dtd. 20/1/2022, it establishes her eligibility and entitlement for the same. There is no reason as to why she should not be allowed to continue working as such.