Dinesh Mehta, J. - (1.) The petitioner has invoked writ jurisdiction of this Court questioning the action of the respondents, who have not allowed her to join on the post of Physical Training Instructor Grade-III.
(2.) The facts appertain to the present writ petition are that pursuant to the advertisement dated 04.05.2018, issued for filling up the vacant post of PTI Grade-III in TSP area, the petitioner submitted her application form.
(3.) Petitioner cleared the written examination and was duly selected. An appointment order came to be issued by respondent No. 3, requiring the petitioner to join duties by 18.01.2020, subject to furnishing a character certificate.;