- (1.) HEARD the parties and perused counter affidavit filed on behalf of opposite parties. Petitioner's writ application to respondent to call him for interview for appointment on the post of Trained Graduate Teacher (TGT) was dismissed on 8.3.1994 holding that screening of a candidate out of consideration at, the threshold of the process for selection was neither illegal nor unconstitutional, illegitimate field demarcating the choice by reference to some rational formula was carved out. Petitioner's challenge thereto under Articles 14 and 16 of the Constitution of India was not tenable. It was further observed that cut -off mark of a candidate to be called for interview was 56.15% whereas petitioner was given weightage only to the extent of 51.95% which was below the aforesaid cutoff marks and, therefore, she was not called for interview.
(2.) IN the present review application on the basis of information, petitioner alleged that general cut -off mark was 51.72% and not 56.15% and that she was also not given any weightage. These are matters of record. In the counter affidavit filed by opposite parties statements have been made on the basis of records that cut off mark was actually fixed at 56.15% and petitioner was also given weightage of 51.95% and as such petitioner's claim aforesaid on the basis of some information has emphatically been denied.
(3.) WE are, therefore, not in a position to accept petitioner's claim and we also can not go into questions of fact in review matter. No ground has been made out to review the order dated 8.3.1994. In the result this review application is dismissed, but without costs.;