(1.) Petitioner was issued call letter for the post of Language Teacher by respondent-Department on 9.1.1990. She appeared before the interview Board along with respondent No. 3 on 7.2.1990. The result was declared on 20.2.1995 as per Annexure A-7. Petitioner’s name did not find mention in the list, however, respondent No. 3 was recommended by the Selection Committee.
(2.) Mr. M.A. Khan has strenuously argued that his client was fully eligible and qualified to be appointed to the post of Language Teacher. He then contended that similarly situate respondent No. 3 has been offered appointment to the post of Language Teacher.
(3.) Mr. R.P. Singh, learned Assistant Advocate General and Mr. D.P. Gupta have supported the selection of respondent No. 3 to the post of Language Teacher.
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