(1.) This petition seeks a direction to appoint the petitioner to the post of Head Mistress, after quashing the selection made by the Haryana Public Service Commission (HPSC) to the said posts.
(2.) Case of the petitioner is that vide advertisement dated 14.12.2001, Annexure P.14, the HPSC invited applications for 140 posts of head Masters/Head Mistresses in the pay scale of Rs. 7500-12000. The requisite qualification was Graduation, preference being given for Post Graduation with degree or diploma in Education and eight years' experience of teaching in a Government school. The petitioner was eligible and was allowed to appear in the screening test held on 26.5.2002. She qualified and appeared for interview on 22.7.2002 but was not declared successful as per result published on 7.9.2002. The petitioner served legal notice dated 25.9.2002, Annexure P.19 seeking to know criteria adopted in the interview and names of selected candidates but vide reply dated 20.11.2002, Annexure P.20, she was informed that the criteria was confidential and that documents of selected candidates had already been forwarded to the Government. Present petition was filed on 28.2.2003.
(3.) Contention raised in the petition is that the petitioner had higher merit as compared to respondent No.3 who was one of the selected candidates, as she was more qualified and her percentage of marks was higher. Her experience was also more. There is no transparency in the selection process and the same was arbitrary.