YOMAWATI Vs. PRINCIPAL SECRETARY (ELEMENTARY EDUCATION)

JUDGEMENT

(1.) The petitioner by way of present petition has sought directions to offer her appointment after quashing the appointment of respondent No.5 to the post of Part Time Water Carrier in Government Middle School, Guran Under Complex GSSS Murah, District Mandi, H.P.

(2.) The petitioner has averred in the petition that as per the notification dtd. 25/7/2011 (Annexure P-1), the preference was to be given to the widow and since the petitioner is a widow, the respondents-State has committed illegality while offering appointment to respondent No.5.

(3.) Respondent No.3 has filed reply to the petition and averred that as per Notification dtd. 25/7/2011, no separate marks are provided to be given to the widow and handicapped candidates. At the time of interview, the marks to all candidates were awarded strictly as per para 7 of the notification and the selection has been made in a fair manner and as per the documents submitted by the candidate. The petitioner had no preferential right to selection and appointment and the petitioner is misinterpreting the notification.