SECRETARY, HARYANA STAFF SELECTION COMMISSION Vs. ANKITA SHEORAN

JUDGEMENT

(1.) For the reasons stated in the applications, delay of 18 days in filing and 100 days in re-filing the appeal is condoned and applications stand disposed of.

(2.) This intra-Court appeal under clause-X of the Letters Patent is directed against the judgment and order dtd. 11/9/2018 passed by learned single Judge allowing the writ petition filed by respondent No. 1 herein seeking a writ of mandamus to command the respondents therein to consider and allow her to appear in interview for the post of Post-Graduate Teacher (PGT) in Computer Science under General Category instead of ESM (Dependent) General Category.

(3.) Learned single Judge finding that the petitioner had not filed any certificate showing her to be a dependent of ex-serviceman and, as a matter of fact, it was a bona fide case of having applied under a wrong category, allowed the writ petition by commanding the respondents to treat her a candidate under the General Category for the post in question.