BABITA RANA Vs. STATE OF H.P. AND ORS.

JUDGEMENT

(1.) PETITIONER 's father is an ex -serviceman. There were some vacancies of Trained Graduate Teachers (Medical), in Education Department of State of Himachal Pradesh. Certain posts were reserved for ex -servicemen. Rules and Instructions, relating to reservation for ex -servicemen, provide that where ex -servicemen themselves are not available to be appointed against the posts reserved for them, their dependant sons, daughters and wives can apply against those reserved posts.

(2.) PETITIONER 's father, an ex -serviceman, being not eligible for the post of Trained Graduate Teacher (Medical), she, being dependent daughter, applied for the post. She was interviewed on 1st August, 2009. On 19th September, 2009, Petitioner got married. Result of interview for the post of Trained Graduate Teacher (Medical) was declared in November, 2009 or say after the marriage of the Petitioner. Petitioner's result has not been declared. When she made enquiries, she was told that she, being married, was not considered for appointment. So, she has approached this Court, by means of the present petition, seeking a writ of mandamus to the Respondents to appoint her against the post of Trained Graduate Teacher (Medical), reserved for wards of ex -servicemen.

(3.) I have heard learned Counsel for the Petitioner as also the learned Assistant Advocate General and gone through the record.