PROMILA DEVI Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The instant petition has been filed for the grant of following reliefs:-

(2.) The petitioner after passing her Bachelor of Arts in 2000 pursued her B.Ed Degree which she obtained in the year 2007. Thereafter, she obtained her M.A.Degree in English from Eastern Institute for Integrated Learning in Management (EIILM) University Sikkim through distance education mode. In the year 2018, the petitioner passed Teacher Eligibility Test (TGT Arts).

(3.) An advertisement was issued by the H.P Public Service Commission in the year 2019 for filling up various posts Lecturers (School New) (English) on contract basis. The written objective type examination for these posts was held on 16/2/2020 and after having successfully cleared the same, the petitioner was called for personal test/evaluation on 27/11/2020. However, the candidature of the petitioner was rejected on the ground that Degree of M.A. obtained by the petitioner was not recognized constraining her to file the instant petition for the reliefs as quoted above.