LAWS(HPH)-2021-7-65

GEETA RAM Vs. STATE OF HIMACHAL

Decided On July 20, 2021
GEETA RAM Appellant
V/S
State of Himachal Respondents

JUDGEMENT

(1.) Petitioner has filed instant petition seeking following substantive reliefs:-

(2.) Respondent No.2 on 13.10.2020 forwarded advertisement notice to the Director Public Relations, Government of Himachal Pradesh for publication in Newspapers, whereby posts of Trained Graduate Teachers (Arts, non-medical and medical) were proposed to be filled from eligible candidates of disabled persons category. Total 84 posts of Trained Graduate Teachers (Arts) (TGT Arts for brevity) were sought to be filled, which included total 25 posts for persons suffering from hearing impairment (10 posts merit wise and 15 posts batch wise).

(3.) As per advertisement notice dated 13.10.2020, the eligible candidates could find their names on the website of Director of Elementary Education, Himachal Pradesh and could apply for rectification of any incorrect information pertaining to them on or before 20.10.2020. It was also prescribed that in case any eligible candidate did not find his/her name on official website of Director of Elementary Education, Himachal Pradesh, he could apply on plain paper till 20.10.2020.