PRAGHA Vs. STATE OF HARYANA AND ORS.

JUDGEMENT

(1.) This is a petition for directing the respondents to consider the candidature of the petitioner for appointment as Sanskrit Teacher on the basis of the recommendations made by the Haryana Staff Selection Commission.

(2.) The averments made by the petitioner show that she possesses the following academic and training qualifications:

(3.) Grievance of the petitioner is that the respondent have arbitrarily declined appointment to her is spite of the selection made by the Commission on the ground that she has not passed L.T.C. (O.T.) in Sanskrit).