JUDGEMENT
Rajesh Singh Chauhan, J. -
(1.) Dr. Atiya Khan, petitioner, is present in person and she has submitted that since there is date fixed for interview on 5.4.2019, therefore, the matter may be heard today itself.
(2.) Since the Advocates of this Court are boycotting the judicial proceedings, therefore, the petitioner is appearing in person.
(3.) The grievance of the petitioner which compelled her to file the instant writ petition is that the petitioner has applied for the post of Lecturer Tahaffuzi Wa Samaji Tib in Government Unani Medical Colleges of U.P. (General Recruitment) pursuant to the Advertisement No. 01/2018-2019 dated 18.5.2018, being qualified person but the candidature of the petitioner was not considered and she has not been called for an interview and no formal information / letter of rejection of her candidature has been provided to her.;
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