ANKITA Vs. HIMACHAL PRADESH STAFF SELECTION COMMISSION

JUDGEMENT

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

(2.) The facts as alleged in the petition are that respondent No.1 issued Advertisement No.36-1/2020 on 02.03.2020, for selection to different categories of posts. One of such being the post of Medical Laboratory Technician Grade-II in the Health and Family Welfare Department, Government of Himachal Pradesh. Total 154 numbers of posts in this category were advertised out of which 31 posts were for Scheduled Castes (Unreserved Category). Minimum qualification prescribed for the said post are as under: -

(3.) As per petitioner, she was having all the qualifications for the post of Medical Laboratory Technician Grade-II. Petitioner passed her matriculation with 91% marks from CBSE in 2011 and 10+2 in medical stream with 79% marks in 2013. She also passed B.Sc in Medical Technology Laboratory from Post Graduate Institute of Medical Education and Research (PGIMER), Chandigarh with 1st division in August, 2017. Petitioner further claimed to have registered herself with H.P. Para Medical Council provisionally on 21.11.2017, after having obtained provisional degree from Post Graduate Institute of Medical Education and Research Chandigarh (PGIMER) Chandigarh on 18.09.2017.