SHIVANI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard Mr. Siddhartha Singh, learned counsel for the petitioner, Mr. Vikas Pande, learned Standing Counsel for the State of Uttarakhand, Mr. B.D. Kandpal, learned Standing Counsel for the Public Service Commission, Mr. Vipul Sharma, learned Counsel for respondent no.3, Mr. Paresh Tripathi, learned Counsel for respondent no.4 and Mr. Naveen Tiwari, learned Counsel for respondent no.5, and, with their consent, the writ petition is disposed of at the stage of admission.

(2.) The petitioner has invoked the jurisdiction of this Court seeking a writ of certiorari to quash the order dated 04.03.2020 issued by the second respondent whereby the petitioner's candidature was rejected holding that she was ineligible as she had obtained M.Sc. (Industrial Mathematics and Informatics, instead of M.Sc. Mathematics), and was ineligible to the appointed to the post of Economics and Statistics Officer in the Government of Uttarakhand.

(3.) Facts, to the limited extent necessary, are that the petitioner is a post-graduate in Industrial Mathematics and Informatics from the Indian Institute of Technology, Roorkee. She was awarded a Doctorate in Mathematics by the National Institute of Technology, Hamirpur in 2019, and has qualified, in the State Eligibility Test for Assistant Professors, conducted by Kumaun University, in Mathematical Science in 2017. An advertisement was issued on 30.08.2018 inviting applications for 14 posts of Economics and Statistics Officer in the general category, 1 for SC, 1 for ST and 2 for OBC, with 30% horizontal reservation for women, who obtained a Masters Degree in Statistics/ Mathematical Statistics/Mathematics/ Applied Economics/ Economic/ Commerce with 55% marks.