KIRAN KUMARI Vs. STATE OF H.P.

JUDGEMENT

(1.) THROUGH the medium of the present writ petitions, the petitioners have called in question the orders, whereby the respondents have rejected the candidature of the petitioners for the posts of Shastri, on the grounds that they are ineligible for the said posts.

(2.) IT is contended in the writ petitions that the respondents in the advertisement notice dated 20.5.2013 for the posts of Shastri had not mentioned that the candidates belonging to SC/ST/OBC/PH categories, have to be given 5% relaxation in the minimum educational qualification, as per Rules governing the field. It is submitted that the respondents have failed to do so and advertisement notice dated 20.5.2013 is not according to Rules governing the field.

(3.) THE learned Advocate General fairly conceded that the advertisement made is not in accordance with the law and the Rules. The candidates belonging to SC/ST/OBC/PH categories, who had tendered their application forms and came to be rejected, is illegal and not in accordance with the Rules.