AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
6 paragraphs · 159 wordsAnupinder Singh Grewal, J
Learned counsel for the petitioner submits that the petitioner, who had applied for the post of Librarian, has not been selected although she has secured 27.50 out of 40 marks and the selected candidate (respondent No.4) has secured 14 marks. The petitioner has sent a representation dated 14.07.2022 (Annexure P-6) in this regard to the respondents and submits that the petition be disposed of with a direction to respondent No.3 to consider and decide the same in accordance with law.
Issue notice to respondents No.1 to 3 only at this stage.
At the asking of the Court, Mr. Gaurav Jindal, Addl. A.G., Haryana, accepts notice on behalf of respondents No.1 to 3.
Heard.
The petition is disposed of with a direction to respondent No.3 to consider and decide the representation dated 14.07.2022 (Annexure P-6) in accordance with law within a period of one week from the date of receipt of certified copy of this order.