KIRAN CHAUHAN Vs. STATE OF H.P.

JUDGEMENT

(1.) ADMITTEDLY ; the petitioner is a grand daughter of freedom fighter, she felt aggrieved by the action of respondent No. 3, whereby, her candidature for the post of Lecturer (Zoology) college cadre against the quota of wards of 'freedom fighters ' was not considered but in lieu thereof respondent No. 4 son of the daughter of the freedom fighter; was recommended and appointed against the said post.

(2.) RESPONDENT No. 3 issued an advertisement to fill -up the post of Lecturer (Zoology) college cadre. One post was reserved for the wards of freedom fighter (General Category). The petitioner a postgraduate in Zoology, applied under the said category. She was issued an admission letter (Annexure: P -2) and appeared for the screening test. But was mentioned as a general -category candidate, however she got it rectified from the Examination Supervisor. She qualified the screening test in the category of wards of freedom fighter, thereafter she was to appear in the interview.

(3.) ON 10.3.2009, the petitioner made a representation (Annexure: P6) to the Chairman H.P. Public Service Commission allowing her to appear in the interview against the said quota or alternatively to consider her against general category. She was interviewed.