VIJAY LAKSHMI KUMARI Vs. UNION OF INDIA

JUDGEMENT

(1.) THE petitioner in this writ petition has prayed for issuance of a direction commanding the respondents to appoint her and other similarly situated persons on the posts of Primary Teacher, Kendriya Vidyalaya Sangathan, Patna Region, on the available vacant post for which advertisement was issued on 28th May, 1994 and panel was prepared.

(2.) THE case of the petitioner is that pursuant to the said advertisement she applied for appointment on the post of Primary Teacher as a general category candidate. She appeared in the written test and also in the interview conducted by the respondents and produced all the certificates for verification. Admittedly, the name of the petitioner appeared at serial no. 52 in the panel of successful candidates. The total numbers of posts then available to be filled up were 50.

(3.) ACCORDING to the case of the respondents, the candidates upto serial no.50 in the panel were offered the appointment letters, out of whom 44 joined and 6 posts remained vacant.