BHAWANA CHAUHAN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Petitioner responded to an advertisement dated 11.11.2020 published for the recruitment of some vacant posts of Assistant Teacher (L.T. Grade) Art, which was reserved for Economically Weaker Section candidates. The advertisement was issued by the respondent no. 3 Chief Education Officer, District Udham Singh Nagar. The process for interview was conducted in accordance with the Uttarakhand School Education Act, 2006 (for short "the Act") and it's amending Regulation of 2009, which provides that 100 marks shall be assessed on the basis of academic performance and 05 marks shall be assessed on the basis of interview.

(2.) It is the case of the petitioner that having obtained second highest quality marks, she was eliminated from selection by offering appointment of another post to the candidate who had secured highest quality marks and also by awarding excessive marks in the interview to the respondent no. 6. The petitioner seeks that the appointment offered to the respondent no. 6 be quashed and fresh merit list be prepared after conducting interview afresh.

(3.) Heard learned counsel for the parties and perused the record.