- (1.) After hearing the learned counsel for the parties, we find that the petitioner was duly selected by the Haryana Subordinate Services Selection Board, but the appointment letter was not issued in her case, whereas persons far below in the merit list, who were selected along with the petitioner, have since been issued the letters of appointment. To be specific, it has been admitted in the written statement that the name of the petitioner approached at No. 53 in the General Category in the merit list, whereas the candidates at Serial Nos. 56, 62 and 75 have since been appointed as Home Science Mistresses. The plea of delay made by the respondents, in order to justify the action, cannot take away the right of the petitioner guaranteed by Article 16 of the Constitution.
(2.) Consequently, we allow this petition and direct the respondents to issue the letter of appointment as Home Science Mistress to the petitioner forthwith.;