- (1.) The petitioner has filed the instant writ petition impugning the order dated 14.11.2011 (Annexur P-4) as also the consequential order dated 17.11.2011 (Annexure P-5), whereby the respondent authorities have deleted the name of the petitioner from the waiting list insofar as the recruitment to the post of Clerks is concerned, on the basis that she had failed to qualify the type test.
(2.) Brief facts, of the case, are that an advertisement dated 7.6.2011 (Annexure P-1) was issued by respondent no.1 inviting applications for recruitment to various posts i.e Clerks, Stenographers Grade-II and Peons. It has been asserted that the petitioner who belongs to the General Category applied for the post of Clerk and subjected herself to the process of selection which included the written test followed by a typing test. It has further been asserted that the petitioner having qualified the written test was called upon to appear in the typing test as also the computer proficiency test held on 3.9.2011. A final selection list Annexur P-2 was notified by the respondents wherein the name of the petitioner appeared at serial no.2 in the waiting list for the post of Clerks amongest General Category. It has been pleaded on behalf of the petitioner that letters of appointment had been issued to the selected candidates and thereafter one selected candidate namely, Kamaljit Singh had resigned from the post and yet another vacancy was falling due on account of promotion of one Smt. Sudesh Kumari.
(3.) Accordingly, the petitioner had submitted a request to be permitted to joint on the post of Clerk on the basis that her name figure at serial no2 in the waiting list. The present writ petition has been filed on account of passing of the impugned order (Annexure P-4) dated 14.11.2011 and duly communicated to her vide communicated dated 17.11.2011 (Annexure P-5), whereby she has been informed that her name stands deleted from the waiting list of the candidates for the post of clerk. A perusal of the impugned order would reveal that the basis of her name having been deleted is that she has been held to have failed to qualify the type test.;