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(1.)THE petitioner before this Court has filed this present petition being aggrieved by the order dated 31.10.2014 by which the selection for the post of Female Health Worker has been cancelled as she has not qualified the examination in the 10+2 Educational System. The only reason assigned in order dated 31.10.2014 is the aforesaid reason.
(2.)THE petitioner has passed Higher Secondary i.e. 11th class. The petitioner has successfully passed the Higher Secondary examination, meaning thereby, 11th standard and she has not cleared the 12th standard examination as she has passed 11th examination in the year 1985 and in 1985 there was no 10+2 system in vogue.
(3.)THE time was granted to the respondents to seek instructions on 13.11.2014, however, there is no reply filed in the matter. The matter is being disposed of with the consent of the parties at admission stage itself.
Learned counsel for the petitioner has brought to the notice of this Court the Schedule 3 (Rule 8) appended to Public Health and Family Welfare Department, Non -Ministerial (Directorate of Health Services) Class III Service Recruitment Rules, 1989. The relevant Schedule (page 54) reads as under
SCHEDULE - 3
(see rule 9)
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