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Judgment
R.S. Jha, J.—The petitioner who has obtained the qualification of the D.P.E. (Diploma in Primary Education) submits that she has been denied appointment on the post of Samvida Shala Shikshak Grade-III only on the ground that she could not produce her original mark sheet in the first round of the counseling but could show the same in the second round of the counseling. It is submitted that the aforesaid non-consideration of the petitioner in spite of production of the original mark sheet in the second round of counseling is contrary to law
Having heard the learned counsel for the petitioner, it is observed that the selection has to be conducted by the authorities in accordance with the rules and the claim of each candidate is to be examined by the authorities in accordance with the rules.
In the circumstances, the petition filed by the petitioner is disposed of with a direction that in case the petitioner files a representation before the respondent/authorities alongwith a copy of the order passed today and a copy of the petition within 15 days of obtaining the same, the concerned authority shall consider the same and take a decision thereon in accordance with law, expeditiously, preferably within a period of three months thereafter.
However, it is made clear that this court has not expressed any opinion on the merits of the case and therefore the authority would be at liberty to examine the matter keeping all facts and facets into consideration and thereafter either accept or reject the representation by passing a reasoned order in accordance with law.
With the aforesaid observations/directions, the petition filed by the petitioner stands disposed of. C.C. as per rules.