MANJU SINGH Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) CHALLENGE in this petition is to the appointment of a male candidate against the post reserved for a woman candidate on the post of "silai Prashikshak".

(2.) THE facts, in brief, are that pursuant to the advertisement dated 2. 11. 2007 (Annexure P/2), applications were invited from the candidates for appointment on the post of Silai Prashikshak. It is clearly stated in the advertisement that one seat is available in unreserved category for male and one for women candidate. Learned counsel further submits that the petitioner, being a woman, made an application for appointment on the said post. The respondents 1 and 2 have appointed respondent No. 3 against one post under unreserved category for male member and the respondent no. 4 against the post reserved for a woman candidate under the unreserved category. Thus, the appointment of respondent No. 4 is bad and contrary to the notification as the same defeats the purpose of reservation for a woman candidate.

(3.) SHRI Dubey, learned Panel Lawyer appearing for the respondent No. 1 and 2 submits that the respondent No. 3 and 4 secured more marks than the petitioner, accordingly, the respondent No. 3 and 4 were appointed as silai Prashikshak even against the post reserved for a woman candidate. There was 25 minimum marks prescribed for appointment.