HARYANA STAFF SELECTION COMMISSION Vs. ANITA SHARMA

JUDGEMENT

(1.) Delay in filing the appeal is condoned for the reasons mentioned in the application and the same stands disposed of.

(2.) This intra-Court appeal filed under Clause-X of the Letters Patent is directed against the judgment and order dated 06.02.2019 passed by the learned single Judge allowing the writ petition filed by respondent No. 1-petitioner by directing the appellant-Commission to recommend the case of the respondent for appointment to the post of Supervisor (Female) under EBPG Category. Aggrieved by the same, Haryana Staff Selection Commission has come up in appeal.

(3.) Facts relevant for the adjudication of the controversy at hands lie in a narrow compass and can be summarized as under.