UTTARAKHAND SUBORDINATE SERVICE SELECTION COMMISSION Vs. RANJITA RANA

JUDGEMENT

(1.) The application, seeking condonation of the delay in preferring this appeal, is not opposed by Mr. Ghanshyam Joshi, learned counsel for the respondent-writ petitioner, and the delay is, therefore, condoned. Delay condonation application is, accordingly, disposed of.

(2.) This appeal is preferred by the Uttarakhand Subordinate Service Selection Commission (for short "the Commission") aggrieved by the order passed by the learned Single Judge in Writ Petition (S/S) No. 3820 of 2018 dtd. 29/3/2019. The respondent-writ petitioner filed Writ Petition (S/S) No. 3820 of 2018 seeking a writ of mandamus commanding the respondents to declare her as qualified, and to call her for verification of documents on the basis of her merit, i.e. the 54 marks secured by her, for the post of Village Panchayat Development Officer under the Uttarakhand Women category in the department of Panchayati Raj in District Uttarkashi for which the cut-off was 48 marks.

(3.) Facts, to the limited extent necessary, are that the Commission issued an advertisement on 20/11/2015 inviting applications for recruitment for several posts in Group 'C' category, which included 196 posts of Village Panchayat Development Officer (for short "VPDO") in the Panchayati Raj department for various districts of the State. of these 196 posts of VPDOs, 11 were earmarked for Uttarkashi district of which 04 posts were earmarked for the General Category, 04 posts were reserved in favour of General Category (Women) and the remaining three posts were reserved one each in favour of Uttarakhand Andolankari (General), the Scheduled Castes and the Scheduled Castes (Women) respectively.