ANITA KUMARI Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) BY this petition the petitioner seeks a direction to the respondents to issue a fresh select list of Shiksha Karmi Grade III for Janpad Panchayat, Pathariya, District Bilaspur, after following reservation rule made for women, and further, to direct the respondents to consider the name of the petitioner for the post of Shiksha Karmi Grade III, and to quash the select list 10.11.2010 (Annexure P/1).

(2.) LEARNED counsel appearing for the petitioner submits that the provisions of C.G. Civil Services (Special Provisions for Appointment of Women) Rules, 1997 has not been followed and in order to give undue advantage to some ineligible candidates, the petitioner has not been considered for appointment on the post of Shiksha Karmi, Grade III. Shri Kesharwani further submits that on account of postal delay also, the petitioner could not attend the counseling and thus, she has been deprived of her legitimate right.

(3.) THE above-stated ratio of law was referred with approval in Municipal Corporation of Delhi v. Qimat Rai Gupta & Others and Union of India v. S.P.Singh.