REKHA DEVI Vs. STATE OF H.P.

JUDGEMENT

(1.) This petition has been filed for the following substantive relief:

(2.) The grievance of the petitioner is that she has not been awarded 1.5 marks for the experience gained by her, even though she has submitted experience certificate(Annexure P-3).

(3.) Respondent No. 5 has filed its reply, wherein it is categorically stated that the marks, on the basis of experience gained, could only have been awarded if the experience certificate had been submitted on the prescribed format (Annexure R/5-B).