YUMLEMBAM SUNANDI DEVI Vs. STATE OF MANIPUR AND OTHERS

JUDGEMENT

(1.) Heard Shri N. Bipin, learned counsel appearing for the petitioner and Shri K. Jagat, learned Government Advocate appearing for the State Respondents.

(2.) By this present writ petition, the petitioner is seeking a mandamus or an appropriate writ or direction from this Hon'ble Court to direct the respondents to consider her case for appointment to the post of Lower Primary Teacher under Sarva Shiksha Abhiyan.

(3.) 1 According to the petitioner, she having possessed the educational qualifications, is eligible for appointment to the post of Primary Teacher. The State Government through the Principal Secretary (Education/S), Government of Manipur issued a Notification dated 18-10-2011 inviting applications in prescribed format from amongst the eligible candidates for recruitment of Primary Teachers under the Sarva Shiksha Abhiyan and in response thereto, the petitioner applied for appointment to the said post of Primary Teachers and acknowledgement for having received her application was issued by the concerned authority. With reference to and in continuation of the said Notification dated 18-10-2011, the Department of Education (Schools), Government of Manipur issued another Notification dated 10-12-2011 as regards the preliminary scores obtained by the candidates based on their academic performance and in the said Notification dated 10-12-2011, the marks obtained by the present petitioner are reflected as 58.731 per cent in the category of Scheduled Caste.