BINDRA RAWAT Vs. STATE AND ANOTHER

JUDGEMENT

(1.) HEARD learned counsel of the parties and pe­rused the record.

(2.) BY means of this writ petition, the petitioner has sought writ in the nature of certiorari quashing the impugned order dated 20.05.2010, whereby her candida­ture was rejected on the ground of non-filling of Uttarakhand Mahila Column in the OMR form.

(3.) I have perused the application form of the petitioner, which is annexed as annexure-4 to the writ petition. In col­umn No. 12 of the OMR form under the caption reservation category (Only for domicile of Uttaranchal), the petitioner has mentioned O.B.C. category.