SHAMA PERVEEN Vs. STATE

JUDGEMENT

(1.) Under challenge herein is an order dtd. 11/6/2014 (Annex.P/6), vide which, the candidature of the petitioner for the post of Headmaster pursuant to advertisement dtd. 17/2/2012 (Annex.P/2), was cancelled on the ground that she is not in possession of the required experience certificate.

(2.) Shorn of unnecessary details, brief factual matrix leading to filing of the petition is as below:

(3.) Opposing the petition, reply has been filed on behalf of respondent No.1 - Education Department, wherein following stand has been taken:-