REKHA JANGRA Vs. STATE OF HARYANA

JUDGEMENT

(1.) By this petition the petitioner is challenging the action of the respondents in not considering her claim for the post of Assistant Professor (Botany).

(2.) Brief facts of the case are that the respondent No.2 advertized the posts of Assistant Professor (College Cadre) in various subjects by advertisement (Annexure P-1). In that advertisement a specific note was mentioned which is as under:-

(3.) Further the petitioner appeared in a written test and by document Annexure P-2 the result was declared and the petitioner was successful. At the end of that advertisement whereby the result was declared the following note was given:-