UTKALIKA NAYAK Vs. DISTRICT JUDGE, KHURDA

JUDGEMENT

(1.) The present writ petition has been filed for a direction to the District Judge, Khurda (Opposite Party No.1) and Registrar, Civil Courts, Khurda (Opposite Party No.2) to recast the Selection List and declare the Petitioner as the selected candidate for the post of Junior Typist, keeping in view her position in the combined merit list drawn pursuant to the advertisement dtd. 29/6/2019.

(2.) The District Judge, Khurda published an advertisement dtd. 29/6/2019 for filling up of different posts of Jr. Clerk-cum- Copyist, Stenographer (Grade-III) and Junior Typists. Pursuant thereto, the Petitioner applied for the post of Junior Typist. Seven vacancies were earmarked for the post of Junior Typist. Of these, 4 were for the unreserved (UR) category, 1 for Scheduled Caste (SC), 1 for Scheduled Tribe (ST) and 1 for the Socially and Educationally Backward Class (SEBC) categories.

(3.) The Petitioner states that she submitted an application mentioning her category as SEBC. In the combined merit list of candidates, the Petitioner's name was at Serial No.5. Thereafter a separate merit list for UR and reserved category candidates was prepared and published. The Petitioner noticed that those at Sl. Nos.1 and 2 in the combined merit list belonged to the SEBC category and those at Serial Nos.3, 4, 6 and 7 to the UR category.The Petitioner's name, as already noted, was at Serial No.5 and she belonged to the SEBC category.