TRIPTI CHOUDHARY Vs. STATE OF M. P.

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India has been filed seeking the following reliefs:-

(2.) It is the case of the petitioner that an advertisement was issued in the year 2017 for recruitment to the post of Subedar and Sub Inspector. The petitioner also applied for the same and she cleared the written examination and thereafter she was called for physical test, which was to be conducted on 3/2/2018. On 3/2/2018 the original documents of the petitioner were verified. The petitioner apart from the other documents also provided the permission granted by the Forest Department to appear in the recruitment process, as the petitioner was serving on the post of Forest Guard in the Forest Department. The petitioner had also produced the domicile certificate issued in the name of her father and the name of the petitioner was also mentioned in the said domicile certificate being minor daughter, however, respondents have refused to accept the domicile certificate of her father and, therefore, she was restrained from appearing in the physical test. The petitioner immediately made a representation pointing out that she is working on the post of Forest Guard w.e.f.2013 and, therefore, the domicile certificate of her father produced by her should be accepted. As no heed was paid to her submissions, therefore, the present petition has been filed.

(3.) Challenging the action of the respondents in refusing to accept the domicile certificate of her father, it is submitted by the counsel for the petitioner that although as per the advertisement the successful candidate was required to submit his/her domicile certificate, but the petitioner had submitted the domicile certificate of her father in which the name of the petitioner was also mentioned being minor daughter and on the basis of the same domicile certificate, she got appointed on the post of Forest Guard in the Forest Department and there is no mistake on the part of the petitioner.