ANITA KUMARI Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) THE petitioner has passed her B.Ed. examination from University of Jammu. She also qualified TET examination held in the month of February 2012. According to reply filed by the respondent -State, 37.5% vacant post were to be filled up through HPSSSB, Hamirpur, 37.5% vacant posts on batch -wise basis amongst the TET qualified candidates and the remaining 25% vacant posts by promotion through eligible JBT and C & V teachers.

(2.) CASE of the petitioner, in a nutshell, is that though she belongs to 1996 batch, she has not been offered appointment as TGT and candidates belonging to 1997, 1998 and 1999 batches have been appointed as TGT. According to the reply filed by the respondent -State, as per Annexure P -2, date of declaration of result B.Ed. was 19.6.2001. Petitioner has filed rejoinder to the reply filed by the respondent -State. The petitioner has placed on record Annexure PR -1, which was obtained on 16.1.2013. According to Annexure PR -1, date of declaration of result of B.Ed. examination is 28.7.1997 and year of B.Ed. examination is 1996. Respondent -State has not filed any sur -rejoinder to the rejoinder filed by the petitioner. It is difficult to believe that though the petitioner appeared in B.Ed. examination in the year 1996, result would be declared after five years.