PRAGATI CHAUDHARY Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner through instant petition under Article 226 of the Constitution of India is seeking direction to respondent to grant her marks under Category of Orphan.

(2.) The petitioner belongs to EWS Category. She pursuant to Advertisement No.4 dtd. 30/12/2020 applied for the post of Female Constable. In her application form, she categorically disclosed that she is an orphan. She was not awarded 05 marks under the Category of Orphan.

(3.) Learned counsel for the petitioner submits that at the time of scrutiny of documents petitioner submitted Orphan Certificate issued by Tehsildar. The petitioner lost her father on 26/4/2015 while she was 15 1/2 years old. Her father was less than 42 years at the time of death, thus, she was entitled to weightage of 05 marks.