Nisha Verma vs State Of H.P. & Ors.

Jyotsna Rewal Dua, Judge

Feeling aggrieved against rejection of her candidature for the post of English Teacher advertized by respondent No.3-Himachal Pradesh Rajya Chayan Aayog on 29.01.2026, petitioner has instituted this writ petition.

Pursuant to the orders passed in this writ petition from time to time, learned counsel for respondent No.3 has placed on record notification dated 08.09.2026, revising the result of the selection process for the post in question and on that basis submits that petitioner has now been declared successful and accordingly, revised result has been issued under the aforesaid notification, wherein, petitioner with normalized score of 90.00, figures at Sr. No.16 of the list of the revised result of successful candidates.

Learned counsel for respondent No.3 submits that revised recommendation based upon the aforesaid revised result for giving appointment to the petitioner for the post in question has also been made by respondent No.3 to respondents No.1 and 2-State.

In view of above, this writ petition is disposed of with direction to respondents No.1 and 2-State to offer appointment to the petitioner in view of the recommendations made in her favour by respondent No.3 based upon the revised result notified on 08.09.2026. The needful be carried out within two weeks from today.

The writ petition stands disposed of in the above terms, so also the pending miscellaneous application(s), if any.