K.INDHUMATHI Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner is a scheduled caste candidate. She had completed her B.Tech from Pondicherry University. She is a native of Pondicherry and belongs to the Hindu Adi Dravidar caste. The said caste is recognised as "Scheduled Caste" under the Constitution (Pondicherry) Scheduled Castes Order, 1964.

(2.) The official respondent issued a notification calling for applications from eligible persons for direct recruitment to the post of Upper Division Clerk (hereinafter referred to as "UDC") in the Department of Personnel and Administrative Reforms. Of the total number of vacancies of 503, 80 posts were reserved for persons belonging to Scheduled Caste Communities. The mode of filing the application was online. The writ petitioner had accordingly, filled up the application form online.

(3.) The options given for a Scheduled Caste candidate was following: