Augustine George Masih, J. - (1.) Petitioner has approached this Court by asserting that her candidature for appointment to the post of Post Graduate Teacher (Mathematics) has been rejected and she has not been interviewed only on the ground that she possesses requisite experience from a College and she has not served as a Post Graduate Teacher (Mathematics).
(2.) Counsel for the petitioner, in the light of the order passed by the Division Bench in titled as Geeta Rani v. State of Haryana and others, CWP No. 14872 of 2012 decided on 06.08.2012, contends that the petitioner, at this stage, would be satisfied if liberty is granted to the petitioner to make a representation to the respondents for considering her claim in the light of the directions issued by the Division Bench of this Court in Geeta Rani's case (supra).
(3.) On considering the submissions made by the counsel for the petitioner and keeping in view the order passed by this Court in Geeta Rani's case (supra), which reads as follows:- " Having heard learned counsel for the parties and after going through the record, we are of the considered view that the petitioner's contention that the Rule under challenge is illegal or discriminatory need not be gone into at this stage. The Rules Making Authority or the Policy Makers, however, are obligated to consider the contention that deprivation of 'relaxation' to the college teachers who are willing to switch over to the Government service in school cadre, is likely to cause great hardship to the candidates like the petitioner. The Competent Authority ought to take an appropriate policy decision for uniform application. Consequently, we deem it appropriate to dispose of this writ petition with a direction to respondent Nos.2 and 3 to treat this writ petition as representation on behalf of the petitioner and consider her claim sympathetically by taking an appropriate decision within a period of one week from the date of receiving a copy of this order. In case the Competent Authority decides to extend the benefit of college experience to the candidates like the petitioner, such benefit shall be extended to all similarly placed candidates. Meanwhile, the result of selection shall not be declared. Ordered accordingly. Let a copy of this order duly attested by the Bench Secretary be given to Sh.R.S.Kundu, learned Additional Advocate General, Haryana, for information and necessary compliance." the present writ petition is disposed of with liberty to the petitioner to file a representation to the respondents, which be considered and decided as per the policy decision to be taken by the respondents in compliance with the order passed by the Division Bench of this Court in Geeta Rani's case (supra).;