- (1.) To examine correctness of the order dated 21st October, 2020 passed by learned single Bench, this appeal is before us.
(2.) The order aforesaid reads as under:- "Heard learned counsel for the petitioner and the learned Standing Counsel. The instant petition has been preferred seeking the following relief:- "Issue a writ order or direction in the nature of mandamus directing and commanding the respondents to allow the petitioner to join the counselling which is still in process. Issue a writ order in the nature of mandamus directing and commanding the respondent permit the petitioner to join the counselling and issued to appointment letter to the petitioner and to and permit him join the services as the petitioner during pendency of the writ petition." Admittedly although the petitioner participated in the Assistant Teacher Recruitment Examination, she was not included in the counselling sessions which were held thereafter since she did not submit the requisite online form. According to the petitioner since she was on duty at the relevant time, she could not complete the formalities as a consequence of which she has been denied the right to participate in the counselling process. Sri Arun Kumar learned counsel appearing for the department apprises the Court that a candidate who had cleared the written examination was only required to submit an online form to participate in the counselling process and that all other details were to be gathered by the Department from the application form that had already been submitted. The Court notes that it is not the case of the petitioner that she did not have the requisite facility to either access the internet or to submit the application online. The submission of choices for the purposes of participating in the counselling did not require any physical steps to be taken. In view of the aforesaid, the Court finds no ground to issue the writs as prayed. The writ petition consequently stands dismissed."
(3.) Factual matrix of the case is that on 16th May, 2019 the respondents notified 69000 vacancies relating to the post of Assistant Teacher. The vacancies so notified were to be filled in by way of direct recruitment and for the purpose, a competitive examination i.e. "Assistant Teacher Recruitment Test 2019" was to be conducted. As per the scheme of the process of selection, in the first phase aspirants were to compete the test of 2019 and then to go for counselling. Suffice to state that the counselling is nothing but verification of documents and allotment of district for appointment as per choice and merit of the selected incumbent. To face the test, the aspirants were supposed to submit an application in the prescribed proforma and on qualifying the test they were also supposed to submit a requisition to be called to attend the counselling.;