B.S.CHAUHAN,J. - (1.) THE instant writ petition has been filed for quashing the impugned orders dated 30.6.1999 (Annx. 14) and (Annx. 15), by which the petitioner was not permitted to join services at the place of her posting inspite of her selection as Teacher Grade -III in response to the Advertisement No. 1/1998.
(2.) THE facts and circumstances giving rise to this case are that respondents had issued Advertisement No. 1/1998 for filling up vacancies of Teachers Grade -III. In pursuance of that advertisment, petitioner also applied and her name appeared in the select list. Vide order dated 9.10.1998, she was directed to join at Government Primary School, Rawatsar; however, when she went to join there, she was served with the impugned orders and was not allowed to joint the duty. Hence this petition. Mr. R.K. Singhal, learned Counsel for petitioner has raised large number of issues including arbitrariness while passing the impugned orders and submitted that the impugned orders deserve to be quashed. On the contrary, Mr. L.R. Chaudhary, learned Counsel for respondents, has submitted that as certain complaints had been received regarding genuineness of her documents and she was not found entitled to get the benefit of improved position by passing Senior Secondary (Academic) Examination, 1997, she is not entitled for appointment, hence the petition deserves to be dismissed.
(3.) I have considered the rival submissions made by the learned Counsel for parties.;