Punjab-Haryana High Court
Manju Bala vs State Of Haryana And Another on 10 October, 2018
Author: Ritu Bahri
Bench: Ritu Bahri
135
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
CWP-26184-2018
Date of decision: 10.10.2018
Manju Bala ...Petitioner
V/s.
State of Haryana and another ...Respondents
CORAM: HON'BLE MS. JUSTICE RITU BAHRI.
Present: Mr. Parshant Sethi, Advocate for the petitioner.
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RITU BAHRI, J. (Oral).
The petitioner is participating in the selection process for the post of PGT Political Science under EBPGC category, for which the interview has already been held on 09.10.2018. The petitioner has not cleared the HTET examination since the exam of HTET level 3 will be held in December 2018. The petitioner is seeking relaxation that she should be given one opportunity to clear the examination in December 2018.
This argument is liable to be rejected as the posts were advertised on 28.06.2015 as per advertisement (Annexure P-1) and the petitioner had an occasion to clear the HTET examination till November, 2017. She was ineligible even on the date of interview.
Dismissed.
10.10.2018 (RITU BAHRI)
Divyanshi JUDGE
Whether speaking/reasoned : Yes/No
Whether reportable : Yes/No
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