Rakesh Tiwari, J. - (1.) HEARD learned Counsel for the parties.
(2.) IT appears from the perusal of the paragraphs 5 and 7 of the impugned order that the Petitioner was never selected by the selection committee as she had obtained lesser mark than the selected candidate. It also appears from the aforesaid paragraph that the Petitioner had neither filed any certificate that she is a divorcee nor she has filled up the requisite column in this regard in her application form, which is annexed as Annexure -7 to the writ petition. Paragraphs No. 5 and 7 of the impugned order is reproduced as under: ???other language It is also apparent from the order passed by the District Magistrate, Ghaziabad, that he has considered the plea of the Petitioner and also found that neither any certificate regarding the Petitioner to be divorcee has been appended with the form nor she had produced any such certificate.
(3.) LEARNED Counsel for the Petitioner has drawn the attention of the Court to the form appended alongwith writ petition as Annexure -7 to the writ petition wherein at the bottom it has been mentioned that certificate regarding the Petitioner being a divorcee is being appended.;