RANJITA SAHU Vs. SSC

JUDGEMENT

(1.) With the consent of the learned counsel appearing on behalf of the parties, the instant petition is taken for final disposal. Vide the instant petition, the petitioner is seeking direction to quash and set aside the Memorandum dated 13th July, 2011 passed by the respondent no.1 as under :-

(2.) Also sought directions be issued to the respondent no.1 to treat the OBC certificate i.e, Miscellaneous Certificate Act of 2005 issued on 20th January, 2005 and counter signed by the Tehsildar on 5th May, 2011 as valid certificate. Consequently, considered the petitioner for the post reserved for the OBC candidate.

(3.) Undisputedly, the petitioner belongs to Other Backward Classes (hereinafter referred to as "OBC"). She applied for the post of Assistant Archivist against the vacancy of post reserved for the OBC category. At the time of applying for the said post i.e, on 17th September, 2009, the petitioner annexed the OBC certificate mentioned above, issued by the Tehsildar Balasore, District- Balasore, State of Orissa, in the format prescribed for the appointment to the post under the Government of India. However, the certificate was signed by the Additional Tehsildar for the Tehsildar.