DIPIKA LOHANI Vs. STATE OF C.G

JUDGEMENT

(1.) BY this petition, the Petitioner seeks a writ in the nature of mandamus, directing the Respondents to consider the place of appointment of the Petitioner as per the O.M.R. (Optical Mark Reader) para 23.4 (Annexure P/1). The Petitioner further seeks a direction to the Respondents to consider her representation (Annexure P/4), in accordance with law.

(2.) LEARNED Counsel appearing for the Petitioner submits that the Petitioner submitted an application for appearing in the Chhattisgarh State Shiksha Karmi Selection Examination. 2008 for the post of Shiksha Karmi Grade-Ill. As per the instructions (OMR) the Petitioner filled in column No. 23.4 as Code No. 208 i.e. Janpad Panchayat, Kasdol, District Raipur. On declaration of result the place of appointment of the Petitioner was shown as Dantewada. Thereafter, the Petitioner made representations on 6.11.2008 and 5.5.2009 but of no avail.

(3.) CLAUSE 23.3 and 23.4 of the OMR instructions are relevant and quoted below: