ASHA DEVI Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

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

(2.) The relevant facts in brief are that the petitioner has a degree of 'Vishishta Shastri' from Himachal Pradesh University (for short, 'HPU'). The 2nd respondent issued advertisement dtd. 3/12/2010 for filling-up the posts of Language Teacher (for short, 'LT'). The essential qualification for the said post was Bachelor of Arts with Hindi as an elective subject from recognized University with 50 % marks in Hindi or its equivalent.

(3.) Petitioner submitted her application for the post of LT in response to aforesaid advertisement. She appeared in the written test and qualified the same. However, the candidature of the petitioner was finally rejected vide impugned communication dtd. 29/11/2011, Annexure P-8, on the ground that the petitioner lacked essential qualification.