- (1.) The petitioner has approached this Court invoking extraordinary writ jurisdiction being aggrieved of respondents refusal to give her appointment on the post of Physical Training Instructor Grade-III, as she does not possess Degree of Bachelor in Physical Education.
(2.) Facts in brief are that on 04.05.2018 the respondents issued an advertisement for recruitment on the post of Physical Training Instructor Grade-III.
(3.) The eligibility condition for such post, contained in para No.7 of the advertisement reads thus:;