SEEMA SHARMA Vs. STATE

JUDGEMENT

(1.) Since identical controversy has been involved herein, hence both the petitions were heard together at joint request, and are being decided by present order.

(2.) By way of these petitions, petitioners jointly assailed advertisement dt.18th August, 2008 by which process was initiated by respondents, holding selection for the post of Supervisor (Female).

(3.) Counsel submits that interview process has been initiated, but the petitioners despite being eligible, have not been called for interview. As per their own saying, criteria has been adopted by respondents for short-listing; and indisputably, they do not fall in the criteria of short-listing laid down by respondents for calling eligible applicants for interview.