PUSHPENDRA SINGH BHATI,J. - (1.) The petitioner has preferred this writ petition under Article 226 of the Constitution of India with the following prayers: "(i). the record of the case may kindly called for. (ii) The respondents may kindly be directed to consider the candidature of the petitioner on the basis of the qualification of graduation and STC possessed by her for appointment on the post of Teacher Grade-III. (iii) The respondents may also be directed to accord the petitioner appointment on the post of Teacher Grade-III against Women (Widow) category in pursuance of advertisement dated 25.02.2012 with all consequential benefits. (iv) Any other appropriate order or direction which the facts and circumstances of the case demands to be issued and; (v) Costs of the litigation be allowed in favour of the petitioner."
(2.) The controversy in question arose during the selection process for the post of Teacher Grade-III initiated vide advertisement dated 25.02.2012. Admittedly, the petitioner who was Graduate while filling her application form only gave her marks and document of Senior Secondary. The fact of the petitioner being a Graduate was indicated by her but however, before the recruitment process could be completed, the petitioner brought the Graduation done by her to the notice of the respondents. The Graduation is admittedly, completed on 20.06.2010 before initiation of the selection process in question.
(3.) Learned counsel for the petitioner states that the necessary qualifications are mentioned in Para 7 of the writ petition, which reads as under: ...[VERNACULAR TEXT OMITTED]...;