MEENA RANI Vs. STATE OF HARYANA

JUDGEMENT

(1.) Learned Single Judge has dismissed the writ petition filed by the appellant, whereby, her candidature for appointment to the post of Group Instructor In-charge, has been dismissed on the ground that the diploma possessed by the appellant is not from a recognized institution.

(2.) Learned Single Judge has taken note of the provisions in the advertisement specifying the eligibility for appointment. It is, thereafter, that a finding has been recorded that the appellant's diploma is not from any of the recognized bodies. The findings recorded by the learned Single Judge in para No.5 and 6 of the impugned judgment are reproduced hereinafter:

(3.) Though various submissions are made but learned counsel for the appellant is not able to demonstrate that any recognition has been granted by any of the three competent bodies, whereupon, a diploma could be treated to be recognized diploma.