- (1.) Leave granted.
(2.) Whether the Haryana Staff Selection Commission (for short, 'the Commission') could destroy the answer sheets/papers of the written examination in violation of the policy decision taken vide resolution dated 1.10.1994 and whether the High Court committed an error by dismissing the writ petition filed by the appellant questioning the selection made by the Commission for recruitment of Lecturers in Hindi (Education Department) are the questions which arise for consideration in this appeal filed against judgment dated 29.6.2010 of the Division Bench of the Punjab and Haryana High Court.
(3.) In response to an advertisement issued by the Commission on 20.7.2006, the Appellant, who belongs to Scheduled Caste (SC) applied for the post of Lecturer in Hindi. At that time, she was having the qualifications of M.A. (Hindi), M.Phil. (Hindi) and Ph.D. in Hindi. She appeared in written examination conducted by the Commission, the result whereof was declared on 21.6.2008. She was interviewed along with other candidates who had cleared the written examination. The result of the selection was notified on 14.10.2008. The appellant's name did not figure in the list of the successful candidates.;