PALLAVI SHARMA Vs. HIMACHAL PRADESH STAFF SELECTION COMMISSION

JUDGEMENT

(1.) Petitioner has filed the 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 post being 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, 56 posts were for General (UR) Category. Minimum qualification prescribed for the said post was as under: -

(3.) As per petitioner, she was having all the qualifications for the post of Medical Laboratory Technician Grade-II. Petitioner had passed her 10+2 examination in 2014. She had also passed B.Sc. in Medical Technology from Himachal Pradesh University in November, 2018. Petitioner further claimed to have registered herself with H.P. Para Medical Council ("Council" for brevity) on 21.01.2019.