PINKY Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner under Article 226 of the Constitution of India seeks quashing of the appointment/selection of the 21 posts of Female Supervisor reserved for BC-B Category, which were advertised by Advertisement No.1/2011 dated 18.03.2011 (Annexure P-1).

(2.) The said relief is sought on the ground that the petitioner has to be given the benefit of the preferential qualification over and above the basic qualification prescribed, since she is a graduate having done B.Sc. in Home Science (Annexures P-3 to P-5).

(3.) The defence of the State to the preferential qualification is to be seen when all things are equally placed and the petitioner having lesser merit could not thus be granted the said benefit qua the private respondents. The advertisement vide which the respondent-Commission advertised the 278 posts of Female Supervisor. The petitioner was an applicant of BC-B Category, wherein 21 posts were to be filled up. The essential qualifications, which were required as under:-