Pooja Saharwat vs State of Haryana and another

ARUN PALLI , J. (Oral)

Notice of motion.

Mr. R.K.Doon, AAG, Haryana, present in Court, accepts notice on behalf of the respondents. Copies furnished.

In the nature of order I propose to pass in the matter, no formal written statement(s)/counter affidavit(s), on behalf of the respondents, is indeed

necessary, at this stage. Thus, with the consent of learned counsel for the parties the petition is being disposed of finally.

The petitioner competed for selection to the post of Post Graduate Teacher (Mathematics), in response to the advertisement dated 28.06.2015

(Annexure P-2). She purports to have qualified the written examination, but never appeared for interview that was held on 7.11.2016. For in terms of

the advertisement the participating candidates were required to produce the requisite certificate/degrees showing that they had qualified the

HTET/STET examination. The limited prayer that has been made by learned counsel for the petitioner is; that as subsequently the petitioner qualified

the said examination i.e. HTET/STET in December 2017, and as the process of selection has not been concluded, her candidature could still be

considered. She purports to have even represented to the respondents, vide representation dated 1.3.2018 (Annexure P-11), but to no avail.

In response, learned counsel for the respondents submit that the claim/grievance of the petitioner as also her representation dated 1.3.2018

(Annexure P-11), shall be considered and dealt with within a period of four weeks from today. And, appropriate orders, in accordance with law, shall

be passed.

The petition is accordingly, disposed of, in the above terms. However, in the event, the claim/grievance of the petitioner is declined, the respondents-

authority shall pass a comprehensive order assigning reasons in support thereof.