BABITA DAS Vs. THE SECRETARY MINISTRY OF PUBLIC GRIEVANCES AMD ADMINISTRATIVE REFORMS GOVT. OF INDIA AND ANR.

JUDGEMENT

(1.) THE petitioner in the present writ petition filed under Article 226 of the Constitution of India praying for quashing of letter bearing Ref. No. 10/1/2006 -Exam -III dated 17.02.2008 issued by respondent No. 2 can celling the candidature of the petitioner.

(2.) BRIEF facts of the case are that the petitioner appeared as OBC candidate in the SSC Combined Matric Level (Preliminary) Examination conducted by respondent No. 2 on the basis of advertisement published in Employment News in early 2006.

(3.) ON 12.05.2007 and 13.05.2007, the main examination of Matric Level (Main) Examination was held by respondent No. 2.In December 2007 the respondent No. 2 provided the petitioner with a proforma for obtaining revised preference from qualified candidates of Combined Matric Level (Main) Examination, 2006 who desired to be considered for the post of Stenographer in CBDT along with other categories which the petitioner filled.