CHHAVI KUMARI W/O SHRI AJAY KUMAR, R/O VPO BANURI, TEHSIL PALAMPUR, DISTRICT KANGRA, H.P. Vs. STATE OF HIMACHAL PRADESH THROUGH PRINCIPAL SECRETARY (EDUCATION) TO THE GOVERNMENT OF HIMACHAL PRADESH, SHIMLA-171002,

JUDGEMENT

(1.) THE petition is filed with the following prayers: -

(2.) THEREAFTER , the result of the petitioner was made available to this Court. It is seen that petitioner has secured 165 marks. The last candidate in the general unreserved category has secured only 162 marks. In order to avoid prolonged litigation involving other candidates who have already been appointed, this Court directed the learned Advocate General to get instructions as to whether there are any vacancies in the post of TGT (Arts). By communication dated 13.3.2012, it is informed that the Service Selection Board had recommended 219 out of 224 candidates and 5 have not been recommended for want of suitable candidates in the respective reserved categories. According to the petitioner, out of 219 candidates recommended by the Service Selection Board, 2 have not joined duties since they have been otherwise engaged comfortably.

(3.) APPROPRIATE orders shall be passed, as above, by the second respondent positively within two weeks from the production of a copy of this judgment along with a copy of the writ petition by the petitioner before the second respondent. The writ petition stands disposed of, so also the pending application(s), if any.