RAJ KUMARI Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) By way of instant petition, petitioner has prayed for the grant of following reliefs:

(2.) The case of petitioner is that her parental house is in State of Punjab. She got married to Sh. Balwinder Pal, a resident of District Una, Himachal Pradesh in the year 2001 and is residing with her husband since then. Petitioner belongs to Scheduled Caste (for short 'SC') category and her husband also belongs to the same category.

(3.) The name of the petitioner was sponsored by the Employment Exchange to the Department of Education, H.P. in response to requisition for the posts of Language Teacher (for short 'LT') on batch-wise basis. Petitioner appeared for counselling as SC category candidate. The candidature of petitioner was finally rejected by respondent No.3 vide letter dtd. 4/8/2020 (Annexure P-8). The basis of such rejection was quoted to be the instructions (Annexure P-9) issued in the year 2012.