RAJNI BALA Vs. STATE OF H.P.

JUDGEMENT

(1.) RESPONDENT -State has initiated the process for filling up the post of T.G.T. (Acts) in the year, 2006. Petitioner also submitted an application for considering her candidature. She was called for interview on 04.11.2006. Thereafter, the suitability of the Petitioner was adjudged and she was appointed as Trained Graduate Teacher vide office order dated 30th March, 2007 in the pay scale of 5480 -8925/ -. She was posted in High School, Khalogi. However, the Respondent No. 3 has refused to accept the joining of Petitioner.

(2.) MR . A.K. Vashishta, learned Counsel for the Petitioner has strenuously argued that action of the Respondents of not permitting the Petitioner to join her duties in sequel to Annexure A -8 is illegal, arbitrary, unjust and, thus, violative of Articles 14 and 16 of the Constitution of India.

(3.) I have heard the learned Counsel for the parties and gone through the pleadings carefully.