RAJNI BALA Vs. STATE OF HARYANA AND ANOTHER

JUDGEMENT

(1.) By this petition, the petitioner has challenged the action of the respondents not permitting her for submitting the documents for scrutiny.

(2.) Respondent No.2 advertised posts of Post Graduate Teachers in the school cadre by way of advertisement (Annexure P-4). The petitioner was called for written test. Respondent No.2 then published another advertisement in the newspaper by which the result was declared and the successful candidates (including petitioner) were directed to produce their original documents for scrutiny.

(3.) It is the case of the petitioner that due to illness she did not come to know about the said notice and consequently she could not present herself to submit her documents within the prescribed period. She claims that considering the fact that she is a meritorious candidate this technical requirement of not having produced her original documents for scrutiny should not be taken to be a ground to exclude her from the process of selection.