LUICE MOHANTY Vs. DISTRICT JUDGE, SUNDARGARH

JUDGEMENT

(1.) The present writ petition has been filed under Articles 226 and 227 of the Constitution of India calling in question the common merit list dtd. 7/5/2016 published by the Registrar, Civil Courts, Sundargarh in connection with recruitment to the post of Junior Clerk-cum-Copyist for the year 2015-16.

(2.) The grievance of the petitioner pertains to the selection of one Itismita Bal (Roll No. JCC-071), who has been reflected as selected under the Unreserved category in the common merit list dtd. 7/5/2016, though she had applied for the post under the SEBC category. The petitioner contends that such placement under the Unreserved category resulted in her non-selection, despite her having applied under the Unreserved category pursuant to the advertisement.

(3.) The petitioner contends that since Itismita Bal had applied under the SEBC category, her selection and placement under the Unreserved category is contrary to the terms of the advertisement and the applicable recruitment rules, and has resulted in violation of Articles 14 and 16 of the Constitution of India.